Ramdeen Parte vs The State Of Madhya Pradesh
2023 Latest Caselaw 9550 MP

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                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                        CRA No. 2326 of 2017
                                             (RAMDEEN PARTE Vs THE STATE OF MADHYA PRADESH)

                          Dated : 23-06-2023
                                 Shri V.P. Singh - Advocate for the appellant.

                                 Shri Arvind Singh - Government Advocate for the respondent-State of

M.P.

Since very small point is involved, learned counsel for the parties, submit that time required to decide the suspension application will almost be the same

within which the matter can be finally decided. Therefore, the matter may be heard finally today itself.

The prayer is allowed.

List this appeal for final hearing today itself i.e. on 23.06.2023.

                            (SUJOY PAUL)                                     (ACHAL KUMAR PALIWAL)
                               JUDGE                                                 JUDGE

                          Later on :

                                 Arguments heard.

Judgment dictated in open court, signed and dated separately.

                            (SUJOY PAUL)                                     (ACHAL KUMAR PALIWAL)
                               JUDGE                                                 JUDGE




Signature Not Verified
Signed by: BASANT KUMAR
SHRIVAS
Signing time: 6/24/2023
11:55:58 AM