Shri Amar Bahadur Singh vs The State Of Madhya Pradesh
2024 Latest Caselaw 21048 MP

Madhya Pradesh High Court

Shri Amar Bahadur Singh vs The State Of Madhya Pradesh on 2 August, 2024

Author: Vishal Dhagat

Bench: Vishal Dhagat

1 WP-19407-2024 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR WP No. 19407 of 2024 (SHRI AMAR BAHADUR SINGH Vs THE STATE OF MADHYA PRADESH AND OTHERS )

Dated : 02-08-2024 Shri P.D. Jaiswal - Advocate for the petitioner. Shri S.K. Shrivastava - Government Advocate for the State.

Learned Government Advocate appearing for the State prays for short time to bring all the judgments passed by High Court regarding Sections 89 and 92 of the M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993.

List the matter in next week.

Meanwhile, no coercive action be taken against the petitioner till the next date of hearing.

Certified copy as per rules.

(VISHAL DHAGAT) JUDGE

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