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Shri Gourav Jain vs Union Of India
2022 Latest Caselaw 1332 MP

Citation : 2022 Latest Caselaw 1332 MP
Judgement Date : 28 January, 2022

Madhya Pradesh High Court
Shri Gourav Jain vs Union Of India on 28 January, 2022
Author: Vivek Rusia
                                                                                 1
                                                      The High Court Of Madhya Pradesh
                                                                WP No. 1050 of 2022
                                                          (SHRI GOURAV JAIN AND OTHERS Vs UNION OF INDIA AND OTHERS)

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

                                                     Shri Jerry Lopez, learned counsel for the petitioner.
                                                     Shri Chandan Airen, learned counsel for respondent no.2.

Shri P. Prasad, learned counsel on behalf of respondent no.3. Counsel for the respondent no.2 submits that he has filed reply on behalf of respondent no.2 and counsel for the petitioner submits that he has

filed a compilation of judgments to be relied upon in this case, but the same are not available on record.

If that be so, office to place the same on record. List the matter on 15.02.2022.


                                               (VIVEK RUSIA)                               (RAJENDRA KUMAR (VERMA))
                                                   JUDGE                                            JUDGE

                                              amit




Signature Not Verified
              VerifiedDigitally
                       Digitally signed by
  SAN                  AMIT KUMAR
                       Date: 2022.01.29
                       10:49:50 IST
 

 
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