Dr Kalyan Singh vs The State Of Madhya Pradesh
2022 Latest Caselaw 9793 MP

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR WP No. 3496 of 2015 (DR KALYAN SINGH Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Dated : 15-07-2022 Shri Rishabh Singh, learned counsel for the petitioner.

It is pointed out by the learned counsel for the petitioner that on 24.08.2021, the State was directed to file a short reply pointing out the fact that whether the matter is covered by the judgment passed in Writ Petition No.17162 of 2013 [Dr. Suchitra Agrawal Vs. State of M.P. and others] dated 05.07.2017.

In view of the aforesaid, State counsel is granted two weeks time to comply with

the order dated 24.08.2021.

List after two weeks.

(VISHAL MISHRA) JUDGE

AM

Signature Not Verified Signed by: ANINDYA SUNDAR MUKHOPADHYAY Signing time: 7/15/2022 6:57:57 PM