M/S Choithram Hospital And Research ... vs Secretary The State Of Madhya Pradesh ...
2024 Latest Caselaw 4096 MP

Madhya Pradesh High Court

M/S Choithram Hospital And Research ... vs Secretary The State Of Madhya Pradesh ... on 12 February, 2024

Author: Pranay Verma

Bench: Pranay Verma

                                                              1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                        WP No. 9151 of 2011
                           (M/S CHOITHRAM HOSPITAL AND RESEARCH CENTRE AND 2 ORS. AND OTHERS Vs SECRETARY THE
                                            STATE OF MADHYA PRADESH AND 4 ORS. AND OTHERS)

                          Dated : 12-02-2024
                                Ms. Kirti Patwardhan - Advocate for petitioners.

                                Mr. Bhuwan Deshmukh - Govt. Advocate for the respondent/State.

Learned counsel for the petitioners submits that in the criminal case against the petitioners, they have already been acquitted by the criminal Court by judgment dated 31/12/2015. Though the same has been challenged by the

respondent / State by preferring a Criminal Revision No.998/2016 before this Court but no proceedings in that criminal revision have been taken.

Learned counsel for the respondent prays for time for seeking instructions in the matter.

List after two weeks.

(PRANAY VERMA) JUDGE

Tej