Ravindra Kumar Pal vs The State Of Madhya Pradesh
2023 Latest Caselaw 4201 MP

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR WP No. 5792 of 2010 (RAVINDRA KUMAR PAL AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Dated : 16-03-2023 Shri Anoop Shukla - Advocate for the petitioners.

Shri Devdatt Bhave - Panel Lawyer for the State.

Learned counsel for the petitioner places reliance on the decision of Jugal Kishore Singh decided on 29.04.2014 by Division Bench of this Court in W.P. No.4844/2013.

Shri Devdatt Bhave submits that said decision has been over ruled by the Supreme Court in Civil Appeal No.12739/2017 decided on 12.09.2017.

Shri Shukla prays for and is granted two weeks time to go through the judgment of Supreme Court.

List after two weeks.

(VIVEK AGARWAL) JUDGE

Tabish

Signature Not Verified SAN

Digitally signed by MOHD TABISH KHAN Date: 2023.03.17 18:51:02 IST