The State Of Madhya Pradesh vs Manjeetsingh Bhatiya
2024 Latest Caselaw 6590 MP

Madhya Pradesh High Court

The State Of Madhya Pradesh vs Manjeetsingh Bhatiya on 4 March, 2024

Author: Sushrut Arvind Dharmadhikari

Bench: Sushrut Arvind Dharmadhikari

                                                                1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT INDORE
                                                          WA No. 631 of 2023
                                     (THE STATE OF MADHYA PRADESH AND OTHERS Vs MANJEETSINGH BHATIYA)

                           Dated : 04-03-2024
                                   Shri Bhuwan Gautam, learned GA for the appellant/State.

                                   Shri Abhishek Tugnawat, learned counsel for the Respondent [R-1].

Learned counsel for the parties informed that the Principal Seat at Jabalpur has already heard the matter with regard to undertaking in respect of recovery of the amount is a subject matter of Writ Appeal No.815/2017 before

the Principal Seat which has been heard finally on 08.12.2023 and the judgment is awaited.

List this case after four weeks.

                                (S. A. DHARMADHIKARI)                           (DEVNARAYAN MISHRA)
                                         JUDGE                                         JUDGE

                           VS