Prakash Sharma vs The State Of Madhya Pradesh
2023 Latest Caselaw 967 MP

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                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT INDORE
                                                      WP No. 7150 of 2014
                                (PRAKASH SHARMA AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                          Dated : 16-01-2023
                                Shri L. C. Patne - Advocate for petitioner.

                                Shri Vivek Patwa - Advocate for respondents / NVDA.

Shri Patwa, who represents NVDA is present in the Court and is directed to obtain instructions, whether this petition can be allowed / disposed off in light of the judgment passed in the case of Arif Hussain Fakri Vs. State of

Madhya Pradesh and Others (Writ Petition No.13822/2016, decided on 07/01/2021) by the co-ordinate Bench of this Court.

Office is directed to reflect the name of Shri Vivek Patwa, Advocate in the cause list as counsel for the respondents.

List the matter on 31/01/2023.

(VIVEK RUSIA) JUDGE

Tej

Signature Not Verified Signed by: TEJPRAKASH VYAS Signing time: 1/17/2023 11:04:37 AM