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Brijmohan Sharma vs State Of M.P
2023 Latest Caselaw 8428 MP

Citation : 2023 Latest Caselaw 8428 MP
Judgement Date : 12 June, 2023

Madhya Pradesh High Court
Brijmohan Sharma vs State Of M.P on 12 June, 2023
Author: Milind Ramesh Phadke
                                            1
                      IN THE HIGH COURT OF MADHYA PRADESH
                                   AT GWALIOR
                                      WP No. 788 of 2012
                            (BRIJMOHAN SHARMA Vs STATE OF M.P AND OTHERS)

Dated : 12-06-2023
                Shri Shivendra Singh Raghuvanshi - Advocate for the petitioner.

                Shri S.S.Kushwah - Government Advocate for the State.

                It has been informed that the counsel appearing on behalf of the formal
respondents is on adjustment.

It is further submitted by the learned counsel for the petitioner that the

matter is covered by the judgment delivered by this Court in the case of Gopal Singh Gurjar Vs. State of Madhya Pradesh and others passed in Writ Appeal No.25 of 2023 on 16.08.2013.

Learned Government Advocate for the State is directed to verify this aspect and argue on the issue on the next of hearing.

List the matter in next week.

(MILIND RAMESH PHADKE) JUDGE

AK/-

ANAND KUMAR 2023.06.13 10:19:53 +05'30'

 
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