Madhya Pradesh High Court
The State Of Madhya Pradesh vs Jaypal Singh Chawda on 25 January, 2023
Author: Maninder S. Bhatti
Bench: Maninder S. Bhatti
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
RP No. 53 of 2023
(THE STATE OF MADHYA PRADESH AND OTHERS Vs JAYPAL SINGH CHAWDA AND OTHERS)
Dated : 25-01-2023
Shri Ritwik Parashar, Government Advocate for the Petitioner/State.
Ms. Saroj Dehariya, Advocate for the Respondent.
Counsel for the Respondent prays for time to examine the decision of this Court in W.P.No.5097/2018 (Pandhari Yadav & Ors. Vs. State of M.P. & Ors.) and also prays for time to file the reply for condonation of delay. On the basis of this ground, the Writ Petition was allowed by this Court vide Order dated 15.09.2022.
Let reply be filed on or before the next date of listing. List in the week commencing 13.02.2023.
(MANINDER S. BHATTI) JUDGE veni Signature Not Verified Signed by: KRISHNA SINGH Signing time: 1/28/2023 4:07:49 PM