Smt. Dhanpatia Devi Tiwari vs The State Of Madhya Pradesh
2022 Latest Caselaw 529 MP

                                                         1                                WP-1913-2016
                             The High Court Of Madhya Pradesh
                                       WP No. 1913 of 2016
                            (SMT. DHANPATIA DEVI TIWARI Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                      Jabalpur, Dated : 11-01-2022
                            Heard through Video Conferencing.

                            Ku. C.V. Rao, learned counsel for the petitioner.
                            Shri V.S. Choudhary, learned PL for the respondents/State.

As prayed, list the matter in next week. Last opportunity is granted to State for going through the judgment reported in AIR 2020 SC 1496.

It is made clear that no further adjournment shall be granted to State.

                                                                                (VISHAL DHAGAT)
                                                                                     JUDGE

                      vkt




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