Laddu Ram Kori vs Jajpal Singh Jajii
2023 Latest Caselaw 13055 MP

                                                              1
                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT GWALIOR
                                                          EP No. 8 of 2019
                                            (LADDU RAM KORI Vs JAJPAL SINGH JAJII AND OTHERS)

                          Dated : 10-08-2023
                                Shri R.D. Jain, Senior Advocate assisted by Shri Sangam Kumar Jain

                          and Shri Ajay Bhargava - Advocate for the petitioner.
                                Shri Vinod Kumar Bhardwaj, Senior Advocate assisted by Shri
                          Surendra Singh Gautam- Advocate for the respondent no.1.

Learned Senior Counsel appearing for respondent No.1 submits that the

order passed by the High Level Caste Scrutiny Committee was challenged in Writ Petition No. 4794 of 2020 and the order passed in that writ petition by Co- ordinate Bench of this Court was challenged by respondent No. 1 in Writ Appeal No. 1668 of 2022 before Division Bench of this Court. Learned Division Bench allowed the writ appeal and set aside the order passed by Co- ordinate Bench of this Court. Further submission is that the copy of the judgment passed in Writ Appeal No. 1668 of 2022 is relevant and is required to support the case of respondent No. 1, therefore, an opportunity be granted to file certified copy of the judgment passed yesterday in the writ appeal as well as

to add new ground in his reply about this improvement.

On the other hand, Shri Ajay Bhargava, learned counsel for the petitioner submits that personal appearance of respondent No. 1 is necessary and he be directed to appear in person before this Court on the next date of hearing.

Heard learned counsel for the parties.

In view of the submissions made by learned counsel for the parties, the matter is adjourned for filing the certified copy of the judgment passed in Writ Appeal No. 1668 of 2022.

Signature Not Verified Signed by: ALOK KUMAR Signing time: 10-Aug-23 5:19:29 PM

Respondent No. 1 is directed to appear in person before this Court as and when the case is listed for recording of his evidence.

List the matter on 24.8.2023.

(SUNITA YADAV) JUDGE

AKS

Signature Not Verified Signed by: ALOK KUMAR Signing time: 10-Aug-23 5:19:29 PM