The State Of Madhya Pradesh vs Ramdas Daksh
2023 Latest Caselaw 13529 MP

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                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                    MCRC No. 41700 of 2020
                                       (THE STATE OF MADHYA PRADESH Vs RAMDAS DAKSH AND OTHERS)

                          Dated : 18-08-2023
                                Shri Harish Shukla - Panel Lawyer for the applicant/State.

                                Shri Z.M. Shah - Advocate for the respondents.

Shri Parvez Ahmed Quazi - Advocate for the intervener.

File is not available with the counsel for the State. He prays that the matter may be listed in the next week.

I.A. No.4035/2023, is pending for withdrawal of the amount of Rs.15,55,331/-, which has been deposited by Late Sayyad Wahid Ali.

As per Para 43 of the judgment, PW/1 Saiyyad Tanvir Ali is the son of Late Sayyad Wahid Ali and has been permitted to move and application before this Court for receiving that amount.

Since the file is not available, list this matter on 24.08.2023. The applicant in I.A. No.4035/2023 Saiyyad Tanvir Ali shall remain present before this Court with his identity document.

(NANDITA DUBEY) JUDGE

b

Signature Not Verified Signed by: BHARTI GADGE Signing time: 8/18/2023 5:05:58 PM