Madhya Pradesh High Court
Mahesh Garg vs State Of M.P. on 25 September, 2020
Author: S.C.Sharma
Bench: S.C.Sharma
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HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE
WRIT PETITION NO.11862 OF 2020 (PIL)
(Mahesh Garg vs The State of Madhya Pradesh)
Indore, Dated 25.09.2020
Heard the matter through Video Conferencing.
Shri Mitul Saxena, learned counsel for the petitioner.
Shri Purushaindra Kaurav, learned Advocate General
along with Shri Siddhartha Sharma and Shri Shrey Raj
Saxena, learned counsel for the respondents/State.
Learned Advocate General for the respondents/State has informed this Court that he has filed the counter affidavit to the rejoinder as well as reply to the petition yesterday only. The same is not on record.
Office is directed to place the same on record. Let a soft copy is also placed on record. Shri Siddhartha Sharma, learned counsel for respondent is directed to serve the copy of same to the counsel for petitioner during the course of day.
Shri Rishi Tiwari, learned counsel prays for withdrawal of his Vakalatnama, as he was also a Counsel for the party in the matter in the previous litigation. Prayer allowed.
Vakalatnama on behalf of learned counsel Shri Rishi Tiwari be treated as withdrawn.
The interim relief granted earlier shall continue till the next date of hearing.
List the matter on 06.10.2020 along with connected matter i.e. WP No.13744 of 2020 as prayed for.
Certified copy as per Rules.
(S.C. SHARMA) (SHAILENDRA SHUKLA)
JUDGE JUDGE
Arun/-
Digitally signed by ARUN NAIR
Date: 2020.09.25 15:29:42
+05'30'
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HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE WRIT PETITION NO.11862 OF 2020 (PIL) (Mahesh Garg vs The State of Madhya Pradesh)