Anurag Acharya vs The State Of Madhya Pradesh
2023 Latest Caselaw 5520 MP

                                                                1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                        WP No. 3279 of 2021
                                 (HAVITASHVA SHARMA AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                              WP/21085/2021, WP/21434/2021, WP/24515/2021
                         Dated : 03-04-2023
                                  Shri K.C. Ghildiyal, Senior Advocate with Shri Ashish Acharya, Shri

                         Anoop Nair, Shri V.P. Shah and Shri Dinesh Koushal, Advocates for the
                         petitioners.
                                  Shri Ritwik Parashar, Govt. Advocate for respondent State.

Shri Shreyash Pandit, Counsel for respondent Nos. 2 and 3.

The case is before this Court after the Full Bench has relegated the matter to the concerned Bench to adjudicate the difference of opinion based on the judgment of the Apex Court in the case of Jabalpur Bus Operators Association and others v. State of Madhya Pradesh and another (AIR 2003) MP 81 (FB).

The matter is now to be final heard.

The matter stands admitted.

List this matter in the final hearing list of May, 2023 with liberty to the Counsel to make out of turn prayer for hearing.

                            (SHEEL NAGU)                                              (VIRENDER SINGH)
                               JUDGE                                                       JUDGE

                         vivek




Signature Not Verified
Signed by: VIVEK KUMAR
TRIPATHI
Signing time: 4/5/2023
10:22:53 AM