Nilesh Sharma vs The State Of Madhya Pradesh
2022 Latest Caselaw 1331 MP

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                                                      The High Court Of Madhya Pradesh
                                                                WP No. 1512 of 2022
                                                                (NILESH SHARMA Vs THE STATE OF MADHYA PRADESH)

                                             Indore, Dated : 28-01-2022
                                                     Heard through Video Conferencing.

                                                     Shri Jagdish Baheti, learned counsel for the petitioner.
                                                     Shri H. Sharma, learned G.A. on behalf of respondent/State.

Counsel for the applicant prays for interim protection by placing reliance upon the judgments of Hon'ble Apex Court.

Learned counsel for the State prays for and is granted two weeks time

to file reply.

The application for interim protection shall be considered after filing of reply by the State.

List the matter after two weeks.

(RAJENDRA KUMAR (VERMA)) JUDGE

amit

Signature Not Verified VerifiedDigitally Digitally signed by SAN AMIT KUMAR Date: 2022.01.29 10:49:52 IST