Ajay Prakash Sarwan vs State Of M.P.
2025 Latest Caselaw 6643 MP

Madhya Pradesh High Court

Ajay Prakash Sarwan vs State Of M.P. on 12 June, 2025

                                                                1                                  WP-7466-2025
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT INDORE
                                                         WP No. 7466 of 2025
                                              (AJAY PRAKASH SARWAN Vs STATE OF M.P. AND OTHERS )



                          Dated : 12-06-2025
                                Shri Rishiraj Trivedi - Advocate for the petitioner [P-1].

                                Shri Bhuwan Gautam, learned Govt. Advocate for the State.

                                Issue notice to the respondents on payment of PF by RAD mode within

seven working days.

In the meanwhile, observations made in paragraph No. 117 of judgment

dated 29.2.2024 rendered in SC(ATR) No. 49/21 shall remain stayed till the next date of hearing.

List the matter immediately after service of notice.

(PAVAN KUMAR DWIVEDI) V. JUDGE

VD