Mohanlal vs The State Of Madhya Pradesh
2023 Latest Caselaw 14679 MP

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                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT INDORE
                                                         WP No. 5918 of 2014
                                            (MOHANLAL Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                           Dated : 05-09-2023
                                    Ms. Neerja Patne, learned counsel for the petitioner

                                    Ms. Bharti Lakkad, learned Govt. Advocate for respondent/State.

Counsel for the State prays for time to examine that whether the matter is covered by the judgment W.P. No. 20147/2014 (Paramsukh vs. State of MP).

List the matter after four weeks. Office is directed to place copy of I.A. on record.

(VIJAY KUMAR SHUKLA) JUDGE

soumya

Signature Not Verified Signed by: SOUMYA RANJAN DALAI Signing time: 05-09-2023 16:39:21