Smt. Radhika Mishra vs The State Of Madhya Pradesh Thr
2022 Latest Caselaw 8048 MP

Citation : 2022 Latest Caselaw 8048 MP
Judgement Date : 17 June, 2022

Madhya Pradesh High Court

Smt. Radhika Mishra vs The State Of Madhya Pradesh Thr on 17 June, 2022

Author: Milind Ramesh Phadke

                                    1
              IN THE HIGH COURT OF MADHYA PRADESH
                           AT GWALIOR
                             WP No. 2578 of 2017
         (SMT. RADHIKA MISHRA Vs THE STATE OF MADHYA PRADESH THR AND OTHERS)

Dated : 17-06-2022
       Shri Arun Katare, learned counsel for the petitioner.

       Shri   Shiraz   Qureshi,    learned    Government       Advocate    for   the
respondent/State.

Counsel for the petitioner at the outset submits that the matter is squarely covered vide Annexure P-8 and P-9 filed along with list of documents dated 26.05.2022.

Counsel for the State, on the other hand, submits that today he is not having the file and seeks time to verify the judgments as submitted by the petitioner.

At the request of counsel for the respondent, matter is listed on 20.6.2022.

(MILIND RAMESH PHADKE) JUDGE

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