Smt. Vaishali Patwa vs The State Of Madhya Pradesh
2025 Latest Caselaw 4712 MP

Madhya Pradesh High Court

Smt. Vaishali Patwa vs The State Of Madhya Pradesh on 21 February, 2025

Author: Vivek Agarwal

Bench: Vivek Agarwal

           NEUTRAL CITATION NO. 2025:MPHC-JBP:8329




                                                                1                            WP-30121-2024
                               IN     THE       HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                           BEFORE
                                            HON'BLE SHRI JUSTICE VIVEK AGARWAL
                                                   ON THE 21st OF FEBRUARY, 2025
                                                   WRIT PETITION No. 30121 of 2024
                                                  SMT. VAISHALI PATWA
                                                         Versus
                                       THE STATE OF MADHYA PRADESH AND OTHERS
                          Appearance:
                               None for the parties.

                                                                    ORDER

Lawyers are abstaining from work. Petitioner has an alternative and efficacious remedy in the light of the judgment rendered by Hon'ble Supreme Court in the case of Sakiri Vasu Vs. State of U.P. and Others (2008) 2 SCC 409.

Accordingly, petitioner is relegated to avail such remedy in accordance with law.

In above terms, this writ petition is disposed of.

(VIVEK AGARWAL) JUDGE

AR