The State Of Madhya Pradesh vs Ramkumar Sharma
2024 Latest Caselaw 15575 MP

Madhya Pradesh High Court

The State Of Madhya Pradesh vs Ramkumar Sharma on 24 May, 2024

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            IN THE HIGH COURT OF MADHYA PRADESH
                         AT GWALIOR
                               WP No. 2289 of 2024
                (THE STATE OF MADHYA PRADESH Vs RAMKUMAR SHARMA)

Dated : 24-05-2024
      Shri Neelesh Singh Tomar - Govt. Advocate for petitioner/State.

      Shri N.K. Gupta - Senior Advocate with Shri Ayush Manglani - Advocate
for the Respondent.

Learned Senior counsel appearing on behalf of the respondent submits that an application (I.A. 3560/2024) is moved for vacation of interim relief on the ground that in respect of the subjected claim competent civil court has

already passed the judgment and decree and the dispute in respect of the ownership has already been decided.

Learned Govt. Advocate appearing on behalf of the petitioner/State, prays for time to examine the same.

List on 30.05.2024.

I.R. to continue till the next date of hearing.

(VINAY SARAF) JUDGE

Van

VANDANA VERMA 2024.05.25 11:47:27 +05'30'