Rajkumari Bhatia vs The State Of Madhya Pradesh
2023 Latest Caselaw 4039 MP

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                   IN THE HIGH COURT OF MADHYA PRADESH
                                AT GWALIOR
                                   WP No. 4072 of 2017
                  (RAJKUMARI BHATIA Vs THE STATE OF MADHYA PRADESH AND OTHERS)

   Dated : 14-03-2023
           Shri Chetan Kanungo, learned counsel for the petitioner.

           Shri     A.K.Nirankari,     learned    Government      Advocate       for   the
  respondents/State.

Learned counsel for the petitioner submits that the controversy involved stands settled by the judgment of the Coordinate Court at Indore Bench vide order dated 02.09.2019 passed in W.P.No.28785/2018. This court at Gwalior

Bench has also followed the ratio of the judgment in W.P.No.20568/2018 decided on 17.06.2021. Hence, learned counsel prays for parity with the persons similarly situated in the aforesaid Writ Petition.

Shri Nirankari prays for short time to seek instructions and address this Court.

One week's time, as prayed for, is granted. List this case for further orders on 23.03.2023.

(ROHIT ARYA) JUDGE

SP

SANJEEV KUMAR PHANSE 2023.03.15 18:19:25 +05'30'