Citation : 2023 Latest Caselaw 2976 MP
Judgement Date : 17 February, 2023
IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR WP No. 10739 of 2017 WP/00693/2018, WP/16496/2020, WP/16500/2020, WP/01496/2021, WP/01591/2021, WP/04170/2021, WP/14001/2021, WP/22253/2021, WP/02364/2022, WP/07536/2022, WP/08230/2022, WP/12010/2022 Dated : 17-02-2023 Parties through their counsel.
Shri Abhijeet Awasthi, learned counsel fairly submits that the defaults in the Apex Court in the SLP preferred against the Judgment of the Coordinate Bench of this Court in W. P. No.13776/2022 ( The State of Madhya Pradesh
vs. Sandeep Kumar Lohani & ors.) decided on 01.07.2022 have not yet been removed, and therefore, the said SLP could not be listed.
This Court is thus, left with no option but to adjudicate the matter. However, since today is a day of special Bench, due to paucity of time, let the case be taken up in week commencing 20.03.2023.
(SHEEL NAGU) (VIRENDER SINGH)
JUDGE JUDGE
Loretta
Signature Not Verified
Signed by: MRS. LORETTA
RAJ
Signing time: 2/21/2023
5:46:15 PM
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!