Atul Dwivedi vs The State Of Madhya Pradesh
2023 Latest Caselaw 16959 MP

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                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT JABALPUR
                                                          WP No. 14589 of 2018
                                      (ATUL DWIVEDI AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                 WP/15563/2018, WP/20276/2018, WP/20277/2018, WP/24627/2018, WP/26464/2018
                           Dated : 11-10-2023
                                    Shri Sanjay Ram Tamrakar - Advocate for the petitioners.

                                    Ms. Sikha Sharma - Panel Lawyer for the respondent-State of M.P.

Learned counsel for the petitioners submits that one of the arguments of the petitioners was based on the judgment of Supreme Court in Ram Naresh

Rawat. Recently the judgment of Ram Naresh Rawat is referred to a Larger Bench and awaiting the said decision, the matter may be adjourned.

The prayer is allowed.

The matters are adjourned sine die with the liberty to mention the matters after the decision of the Larger Bench.

(SUJOY PAUL) JUDGE

bks

Signature Not Verified Signed by: BASANT KUMAR SHRIVAS Signing time: 10/12/2023 10:55:00 AM