Rajeev Singh Tomar vs The State Of Madhya Pradesh
2022 Latest Caselaw 1232 MP

                                                                           1
                                                The High Court Of Madhya Pradesh
                                                         WP No. 10194 of 2019
                                                  (RAJEEV SINGH TOMAR Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                      Jabalpur, Dated : 27-01-2022
                                               Heard through Video Conferencing.

                                               Shri Akash Choudhary, counsel for the petitioner.
                                               Smt.Arti Dwivedi, counsel for respondents no.1 to 3.

Shri Siddharth Sharma, counsel for the respondent no.4. Although, on earlier occasion, this Court has granted time to the State to examine the judgment, on which the petitioner is relying upon and to

address the Court as to whether the case of the petitioner is covered with that case or not.

Ample opportunities were granted to the State to file reply, but the same has not been filed. The conduct of the State shows that the case of the petitioner is covered with the judgement on which the petitioner is relying upon.

Although, counsel for respondent no.4 has filed reply opposing the claim of the petitioner and submits that the validity period of the DPC is already expired.

Since State is main contesting party and not filing the reply therefore in the interest of justice, by way of last opportunity, 15 days' time is granted to the State to file reply. If reply is not filed it will be presumed that State is not willing to file reply.

List this matter on 14/03/2022.

In case, reply is not filed by the State, the respondent no.3 shall remain present before the Court on the next date.

(SANJAY DWIVEDI) JUDGE

sushma

Signature Not Verified SAN

Digitally signed by SUSHMA KUSHWAHA Date: 2022.01.28 11:27:28 IST