Mohanlal vs The State Of Madhya Pradesh
2023 Latest Caselaw 11583 MP

Citation : 2023 Latest Caselaw 11583 MP
Judgement Date : 24 July, 2023

Madhya Pradesh High Court

Mohanlal vs The State Of Madhya Pradesh on 24 July, 2023

Author: Vijay Kumar Shukla

                                                                 1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT INDORE
                                                            WP No. 5918 of 2014
                                            (MOHANLAL Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                           Dated : 24-07-2023
                                    Shri L. C. Patne, learned counsel for the Petitioner.

                                    Shri Mukesh Parwal, learned GA for the State.
                                    Ms. Mamta Shivhare, learned counsel for the respondent No. 4.

Counsel for the petitioner submits that the issue involved in the present case is covered by a judgment passed by Coordinate Bench at Jabalpur in the case of Paramsukh vs. State of MP & Ors. (W.P. No. 20147/2014) decided on

18.11.2021 and also by the judgment of Division Bench of this Court in WA No. 512/2016 (Gram Panchayat, Balola vs. Mangilal) decided on 06.12.2016.

Counsel for the respondent prays for and is granted two weeks time to examine the same and to file reply, if necessary.

List after two weeks.

(VIJAY KUMAR SHUKLA) JUDGE

soumya

Signature Not Verified Signed by: SOUMYA RANJAN DALAI Signing time: 24-07-2023 17:52:42