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Sameksha Choubey vs The State Of Madhya Pradesh
2022 Latest Caselaw 4437 MP

Citation : 2022 Latest Caselaw 4437 MP
Judgement Date : 29 March, 2022

Madhya Pradesh High Court
Sameksha Choubey vs The State Of Madhya Pradesh on 29 March, 2022
Author: Sushrut Arvind Dharmadhikari
                                                                          1
                                                   IN THE HIGH COURT OF MADHYA PRADESH
                                                                AT JABALPUR
                                                                   WP No. 4935 of 2022
                                                  (SAMEKSHA CHOUBEY Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                   Dated : 29-03-2022
                                            None for the petitioners.

                                            Smt. Gulab Kali Patel, learned Government Advocate for the respondent

No. 1/State.

Shri Parag Tiwari, learned counsel for respondent No. 2. Learned counsel for respondent No. 2 submits that identical matters have been reserved and awaiting judgments.

List the matter after two weeks.

(S. A. DHARMADHIKARI) JUDGE

ashish

Signature Not Verified SAN

Digitally signed by ASHISH KUMAR LILHARE Date: 2022.03.30 14:39:16 IST

 
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