Smt. Sangeeta Shivhare vs The State Of Madhya Pradesh
2022 Latest Caselaw 9787 MP

                                                                            1
                                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                                    AT JABALPUR
                                                                    WP No. 15053 of 2022
                                                (SMT. SANGEETA SHIVHARE Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                       Dated : 15-07-2022
                                             Shri Ashish Rawat, counsel for the petitioner.

                                             Shri Santosh Yadav, Deputy Government Advocate for respondent nos.

1 to 5/State.

Ms. Tanishka Ajmani, counsel for respondent no. 6. Learned counsel for the petitioner submits that a decision by a coordinate Bench in W.P. No. 5466/2021 and other connected petitions on 07/04/2022 is

still awaited. That decision will govern this writ petition also.

Learned counsel appearing for respondent no. 6 has a serious objection as to the maintainability of this writ petition but with a view to maintain judicial discipline, since matter is under consideration before the coordinate Bench of this court, list this case after thirty days or as soon as judgment is delivered in W.P. No. 5466/2021 and other connected petitions.

(VIVEK AGARWAL) JUDGE

vy

Signature Not Verified SAN

Digitally signed by VAIBHAV YEOLEKAR Date: 2022.07.21 14:09:33 IST