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Purushottam Bhatt vs The State Of M.P. And Anr.
2022 Latest Caselaw 4128 MP

Citation : 2022 Latest Caselaw 4128 MP
Judgement Date : 24 March, 2022

Madhya Pradesh High Court
Purushottam Bhatt vs The State Of M.P. And Anr. on 24 March, 2022
Author: Chief Justice
                                                                              1
                                         IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR
                                                                       WPS No. 143 of 2005
                                                            (PURUSHOTTAM BHATT Vs THE STATE OF M.P. AND ANR.)

                                      Dated : 24-03-2022
                                             Shri Manoj Sharma-Senior Advocate with Shri Parag Tiwari- Advocate
                                      for the petitioner.

                                             Smt. Shobha Menon-Senior Advocate with Ms. Anchal Saraf-Advocate
                                      for the respondents.

Arguments heard. Judgment reserved.

(RAVI MALIMATH) (PURUSHAINDRA KUMAR KAURAV) CHIEF JUSTICE JUDGE

MSP

Signature Not Verified SAN

Digitally signed by MANVENDRA SINGH PARIHAR Date: 2022.03.25 15:38:47 IST

 
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