Kailashchandra Shrivastava vs The State Of Madhya Pradesh
2022 Latest Caselaw 945 MP

 HIGH COURT OF MADHYA PRADESH PRINCIPAL SEAT AT JABALPUR



 WRIT PETITION NO.                                                                  14571 /2015
 Parties Name                                                      Kailashchandra Shrivastava
                                                                         VS.
                                                                   The State of Madhya Pradesh and others
 Bench Constituted                                                 Single Bench
 Judgment delivered By                                             HON'BLE SHRI JUSTICE VISHAL DHAGAT, J.

Whether approved for Yes/No reporting Name of counsel for parties For petitioners :Shri Akash Choudhary, Advocate.

For respondent No.3: Shri Anoop Nair, Advocate.

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                                                                          (ORDER)
                                                                         19/01/2022

Connected Writ Petition bearing No.12959/2014 was heard together

with this writ petition and dismissed vide order dated 19.01.2022.

In this case also, petitioner has challenged the same order dated

30.06.2014. In view of same, writ petition filed by petitioner is dismissed.

A copy of the order dated 19.01.2022 passed in W.P. No.12959/2014

be kept in record of this case.

(VISHAL DHAGAT) JUDGE sp/-

SUNIL Digitally signed by SUNIL KUMAR PATEL DN: c=IN, o=HIGH COURT OF MADHYA PRADESH, ou=HIGH COURT OF MADHYA PRADESH, postalCode=482001, st=Madhya Pradesh,

KUMAR 2.5.4.20=3ad456309c8cfa67fdf9acdac6949bbc6ea33 42f02b1af1bdaf3424a04c11d99, pseudonym=EB80E81424E3C3A3FCB5801D65B5734 19C2D9C68,

PATEL serialNumber=5011B37A3DD5E32019F501F10E878D 2F118732491B5F40BDC9923237D954365B, cn=SUNIL KUMAR PATEL Date: 2022.01.21 17:03:43 +05'30'