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Makunda Ahirwar vs The State Of Madhya Pradesh
2023 Latest Caselaw 9747 MP

Citation : 2023 Latest Caselaw 9747 MP
Judgement Date : 27 June, 2023

Madhya Pradesh High Court
Makunda Ahirwar vs The State Of Madhya Pradesh on 27 June, 2023
Author: Gurpal Singh Ahluwalia
                                                                1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                         WP No. 1144 of 2021
                                        (MAKUNDA AHIRWAR Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                           Dated : 27-06-2023
                                  None for the petitioner.

                                  Shri K.S. Baghel - Government Advocate for respondent No.1/State.

Shri Aditya Khandekar - Advocate for respondents No.2 & 3.

I t is submitted by Shri Khandekar that the matter is covered by the judgment passed by co-ordinate Bench of this Court in the case of Hira Ahirwar

Vs. The State of Madhya Pradesh decided on 08/02/2023 in Writ Petition No.16880/2022.

Since the counsel for the petitioner is not available, therefore list this case on 03/07/2023 at the top of the list.

(G.S. AHLUWALIA) JUDGE

shubhankar

Signature Not Verified Signed by: SHUBHANKAR MISHRA Signing time: 27-06-2023 19:05:59

 
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