Madhya Pradesh High Court
Laxmi Prasad Vishwakarma vs The State Of Madhya Pradesh on 11 May, 2018
THE HIGH COURT OF MADHYA PRADESH
WP-10674-2018
(LAXMI PRASAD VISHWAKARMA Vs THE STATE OF MADHYA PRADESH)
Jabalpur, Dated : 11-05-2018
Shri Sudarshan Chakravarty, counsel for the petitioner.
Shri Rahul Rawat, GA for the respondents/state.
Heard.
During course of hearing, parties agreed that this matter may be sh disposed of in terms of order dated 6.3.2018 passed in W.P.No.5314/18 (Brijesh Shrivastav Vs. State of M.P).
e ad Considering the aforesaid, this petition is disposed of by directing the parties to act in accordance with the directions contained in the said case. Pr a Petition is disposed of without expressing any view on merits.
hy (SUJOY PAUL) ad JUDGE M of rt MKL ou Digitally signed by C MANOJ KUMAR LALWANI Date: 2018.05.11 17:36:59 +05'30' h ig H