Laxmi Narayan Sharma vs State Of M.P. Through Department ...
2022 Latest Caselaw 7093 MP

IN THE HIGH COURT OF MADHYA PRADESH AT INDORE WP No. 11380 of 2020 (LAXMI NARAYAN SHARMA Vs STATE OF M.P. THROUGH DEPARTMENT OF PANCHAYAT AND RURAL DEVELOPMENT AND OTHERS)

Dated : 10-05-2022 Parties through their counsel.

Learned counsel for the petitioner submits that the issue involved in the present case is pending before the Apex Court.

Considering the same, hearing of the case is adjourned sine die with liberty to the petitioner to make mention about the case after the judgment by

the Apex Court in the said case.

(VIJAY KUMAR SHUKLA) JUDGE

Sourabh

Signature Not Verified VerifiedDigitally Digitally signed by SAN SOURABH YADAV Date: 2022.05.10 18:27:51 IST