Renuka Maheshwari vs The Regional Transport Authority
2022 Latest Caselaw 6999 MP

                                                                                 1
                                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                                       AT INDORE
                                                                        WP No. 16639 of 2021
                                                    (RENUKA MAHESHWARI Vs THE REGIONAL TRANSPORT AUTHORITY AND OTHERS)

                                             Dated : 09-05-2022
                                                   Shri Lucky Jain, learned counsel for the Petitioner.

                                                   Shri Valmik Sakargayen, learned counsel for State.
                                                   Shri Abhay Kumar Jain, learned counsel for the Respondent No.2.

Counsel for the petitioner submits that issue involved in the present case is covered by order dated 20.02.2020 passed in writ petition No. 4117/2019.

Counsel for respondent prays for time to go through the said judgment.

List after summer vacation.

(VIJAY KUMAR SHUKLA) JUDGE

MK

Signature Not Verified VerifiedDigitally Digitally signed by SAN MUKTA CHANDRASHEKHA R KOUSHAL Date: 2022.05.09 17:41:09 IST