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Ashok Kumar vs Municipal Corporation, Gwalior
2023 Latest Caselaw 1430 MP

Citation : 2023 Latest Caselaw 1430 MP
Judgement Date : 24 January, 2023

Madhya Pradesh High Court
Ashok Kumar vs Municipal Corporation, Gwalior on 24 January, 2023
Author: Satyendra Kumar Singh
                                            1
                     IN THE HIGH COURT OF MADHYA PRADESH
                                  AT GWALIOR
                                       SA No. 67 of 2012
                     (ASHOK KUMAR Vs MUNICIPAL CORPORATION, GWALIOR AND OTHERS)

Dated : 24-01-2023
          Shri N.K. Gupta - learned senior counsel with Ms. Rashi Kushwah -

learned counsel for appellant.
          Shri D.S. Chauhan- learned counsel for respondent No.1.

Shri Ramadhar Choubey - learned Government Advocate for State. Learned counsel for respondent No.1 prays for time to argue as the copy of the judgment of the First Appellate Court has not been supplied to him by

learned counsel for appellant.

Learned counsel for appellant is directed to supply the copy of the judgment passed by the First Appellate Court to learned counsel for respondent No.1.

List this case after two weeks for arguments on admission.

(SATYENDRA KUMAR SINGH) JUDGE

Aman AMAN TIWARI 2023.01.24 17:31:19 +05'30'

 
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