The State Of Madhya Pradesh vs Smt. Veena Verma
2023 Latest Caselaw 6506 MP

                                               1
                        IN THE HIGH COURT OF MADHYA PRADESH
                                     AT GWALIOR
                                         WA No. 645 of 2022
                 (THE STATE OF MADHYA PRADESH AND OTHERS Vs SMT. VEENA VERMA AND OTHERS)

Dated : 21-04-2023
                 Shri   Ankur     Mody     -   Additional    Advocate    General     for   the

appellants/State.
                 Shri Anil Sharma - Advocate for the respondent No.1.

Learned Additional Advocate General for the appellants/State prays for and is granted time to place before this Court the judgment of the Supreme

Court whereby his stand that in a contempt petition which is finally disposed of, the order could be challenged in the writ appeal, is to his aid an assistance.

List the case on 28.04.2023.

  (ATUL SREEDHARAN)                                         (DEEPAK KUMAR AGARWAL)
        JUDGE                                                         JUDGE

AK/-
  ANAND KUMAR
  2023.04.24
  10:49:20 +05'30'