Madhya Pradesh High Court
The State Of Madhya Pradesh vs Shivpal Singh Parmar on 29 January, 2018
THE HIGH COURT OF MADHYA PRADESH
RP-28-2018
(THE STATE OF MADHYA PRADESH Vs SHIVPAL SINGH PARMAR)
1
Gwalior, Dated : 29-01-2018
Shri Harish Dixit, learned counsel for the petitioners/State.
Issue Notice to the respondents on I.A. No. 66/18 by Registered
post AD on payment of process fee within seven days, returnable in four weeks.
sh Petitioners' contention is that this impugned order has been e passed relying on the judgement in case of Padam Kumar v.s State of ad M.P. whereas this judgment has been reversed by the Hon'ble Supreme Court.
Pr In view of such submissions, operation of the impugned order a hy shall remain stayed till next date of hearing.
ad M (VIVEK AGARWAL) JUDGE of rt ou shanu C h ig H SHANU RAIKWAR 2018.01.30 17:53:54 +05'30'