Madhya Pradesh High Court
Ghanshyamdas Soni vs The State Of Madhya Pradesh on 4 October, 2021
Author: Sushrut Arvind Dharmadhikari
Bench: Sushrut Arvind Dharmadhikari
HIGH COURT OF MADHYA PRADESH
W.P. 20835/2021
(Ghanshyamdas Soni Vs. State of M.P. & Others)
Gwalior dated 04.10.2021
Shri A.S. Bhadoriya, learned counsel for the petitioner.
Shri Jitesh Sharma, learned Government Advocate, for
the respondents/State.
Heard.
Learned Government Advocate for the respondents fairly submits that the controversy involved in this writ petition is squarely covered by the order dated 18/08/2021 passed by a co-ordinate Bench of this Court in a bunch of petitions including Writ Petition No. 7126/2021 (Ashish Agarwal vs. State of M.P. & Ors. ).
In view of above, this writ petition is disposed of on the same terms as contained in order dated 18/08/2021 (Supra). The directions contained therein shall apply mutatis mutandis to this case with full force. The parties are directed to act accordingly.
With the aforesaid, the instant petition stands dismissed.
(S.A. Dharmadhikari) Judge Durgekar* SANJAY Digitally signed by SANJAY N DURGEKAR DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH N GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474011, DURGEK st=Madhya Pradesh, 2.5.4.20=148d33096a059f4adb5 84e1b0b1d3a3616b3e020c6aff9 2108afad476190e841, AR cn=SANJAY N DURGEKAR Date: 2021.10.05 14:59:04 +05'30'