Rabindra Kumar Upadhyay vs The State Of Madhya Pradesh
2023 Latest Caselaw 8209 MP

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                     IN THE HIGH COURT OF MADHYA PRADESH
                                  AT GWALIOR
                                  WP No. 12380 of 2023
              (RABINDRA KUMAR UPADHYAY Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Dated : 05-06-2023
            Shri Gaurav Mishra - learned counsel for petitioner.

            Shri G.K. Agrawal - learned Government Advocate for State.
            Issue notice to the respondents on payment of process fee within seven

working days, failing which this writ petition shall stand dismissed without further reference to the Court.

In the meantime, the SDO is directed not to pass final order/judgment in

the pending Election Petition.

List this case for further consideration in the second week of July, 2023.

(DWARKA DHISH BANSAL) V. JUDGE

Aman

AMAN TIWARI 2023.06.05 19:18:48 +05'30'