Madhya Pradesh High Court
Datar Singh Kushwah vs The State Of Madhya Pradesh on 22 September, 2021
Author: Gurpal Singh Ahluwalia
Bench: Gurpal Singh Ahluwalia
1
THE HIGH COURT OF MADHYA PRADESH
WP.13386/2021
Datar Singh Kushwaha v. State of M.P and Ors.
Gwalior, Dated : 22.9.2021
Shri D.D. Sharma, Counsel for the petitioner.
Shri G.K. Agarwal, Counsel for the State.
Shri Dharmendra Dwivedi, Counsel for respondent no. 3.
This petition under Article 226 of the Constitution of India has been filed seeking the following reliefs:-
"(1). That, impugned order dated 31.03.2021 and 04.06.2021 (contained in Annexures P/1 and P/2) may kindly be set aside.
(2). That, any other suitable further orders may kindly be passed in the interest of justice.
Costs may kindly also be awarded." It is fairly conceded by the Counsel for the petitioner that present case is duly covered by order dated 18.8.2021 passed in WP. No. 7126/2021 by this Court in the case of Ashish Agarwal v. State of M.P and Ors.
Accordingly, this petition is also dismissed in the light of the terms and conditions mentioned in the above mentioned order.
(G.S. Ahluwalia) Judge ar ABDUR Digitally signed by ABDUR RAHMAN DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh, RAHMAN 2.5.4.20=d604b5a66b413c436e6af99c6fe547304e1bc26d2b 510cc133f1b56faa63e77b, cn=ABDUR RAHMAN Date: 2021.09.22 17:33:13 -07'00'