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Santosh Rao Kaushik vs The State Of Madhya Pradesh
2023 Latest Caselaw 4530 MP

Citation : 2023 Latest Caselaw 4530 MP
Judgement Date : 21 March, 2023

Madhya Pradesh High Court
Santosh Rao Kaushik vs The State Of Madhya Pradesh on 21 March, 2023
Author: Sujoy Paul

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR WP No. 18046 of 2016 (SMT. NAJMA PATHAN Vs THE STATE OF MADHYA PRADESH AND OTHERS)

WP/18047/2016, WP/18048/2016, WP/19036/2016, WP/19038/2016, WP/19860/2016 Dated : 21-03-2023 Shri P.K. Shukla - Advocate for the petitioner.

Shri Manu John - Panel Lawyer for the State of M.P.

Shri Shukla, learned counsel for the petitioner submits that these matters are covered by the judgment of this court passed in W.P. No. 1892 of 2008

(Ashok Sharma and others Vs. State of M.P. and others).

Shri John, learned Panel Lawyer for the State prays for and is granted two days' time to examine the applicability of said judgment.

List on Saturday, i.e. on 25.3.2023.

(SUJOY PAUL) JUDGE

bks

Signature Not Verified Signed by: BASANT KUMAR SHRIVAS Signing time: 3/23/2023 2:22:45 PM

 
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