Madhya Pradesh High Court
Har Govind Singh Kaurav vs The State Of Madhya Pradesh on 21 November, 2017
THE HIGH COURT OF MADHYA PRADESH
WP-19863-2017
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(HAR GOVIND SINGH KAURAV Vs THE STATE OF MADHYA PRADESH)
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Jabalpur, Dated : 21-11-2017
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Mr. U.S. JayaswaL, learned counsel for the
petitioner.
Mr. Rahul Rawat, learned G.A. for thePr
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respondents/State.
hy Learned counsel for the petitioner submits that for ad the present grievance of the petitioner he has preferred M representation (Annexure-P/2), which is pending before the respondents. It is prayed that petitioner may be of permitted to file a fresh representation and submit it rt before the respondent No.2, and said respondents may be directed to decide the said representation of the ou petitioner within reasonable time. C Mr. Rawat, learned G.A. has no objection to such h innocuous prayer. ig Accordingly, this petition is disposed of by H permitting the petitioner to resubmit the said representation alongwith copy of this order before the respondent No.2. In turn, said respondents shall consider and decide the same in accordance with law by reasoned order within 60 days. The outcome shall be communicated to the petitioner.
Petition stands disposed of without expressing any opinion on the merits of the case.
C.C. as per rules.
Digitally signed by SAIFAN KHANDate: 2017.11.21 14:33:10 +05'30' H ig h s@if C ou rt of M ad hy a Pr ad e JUDGE sh (SUJOY PAUL)