Gajraj Singh vs Smt. Rashmi Arun Shami
2023 Latest Caselaw 15582 MP

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                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                        AT INDORE
                                                         CONC No. 5334 of 2023
                                              (GAJRAJ SINGH Vs SMT. RASHMI ARUN SHAMI AND OTHERS)

                           Dated : 21-09-2023
                                     Shri Vivek Sharan, learned counsel for the applicant.

                                     It is submitted that the respondent no.2 has not complied with the order

dated 29.05.2023 in WP No.11708/2023. The said petition was disposed off in the light of the judgment dated 03.05.2023 passed by co-ordinate bench at Jabalpur in WP No.10213/2023 (Pooja Dhakad Vs. State of MP) and the respondents were directed to complete the entire exercise within the period of

60 days from the date of receipt of the certified copy of the order.

In the case of Pooja (supra), the Director, Public Instructions was directed to complete the entire exercise.

Considering the aforesaid submission, issue notice to the respondents by registered mode with due acknowledgment on payment on PF within a week; returnable within four weeks.

(VIJAY KUMAR SHUKLA) JUDGE

Sourabh

Signature Not Verified Signed by: SOURABH YADAV Signing time: 22-09-2023 10:26:39