Ganesh Prasad Gupta vs The State Of Madhya Pradesh
2023 Latest Caselaw 5286 MP

Citation : 2023 Latest Caselaw 5286 MP
Judgement Date : 29 March, 2023

Madhya Pradesh High Court

Ganesh Prasad Gupta vs The State Of Madhya Pradesh on 29 March, 2023

Author: Vishal Dhagat

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                                      IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT JABALPUR
                                                     WP No. 20460 of 2019
                              (GANESH PRASAD GUPTA AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                          Dated : 29-03-2023
                                Shri Siddhant Kochar - Advocate for the petitioners.

                                Shri G. P. Singh - Govt. Advocate for the respondents/State.

Counsel for the petitioner submitted that issue involved in this petition is squarely covered by the judgment passed in case of Hind Griha Nirman Sahakari Samiti Maryadit, Jabalpur Vs. Jabalpur Development

Authority Civic Centre, Marhatal, Jabalpur and another 1991 MPLJ 279.

Govt. Advocate for the State prays for short time as a last opportunity to go through the judgment and argue the matter.

Prayer is allowed.

List the matter in the week commencing from 17.4.2023. It is made clear that no further adjournment shall be granted to the State.

(VISHAL DHAGAT) JUDGE

DUBEY/-

Signature Not Verified Signed by: ARVIND KUMAR DUBEY Signing time: 3/31/2023 10:34:04 AM