Madhya Pradesh High Court
Neeraj Jaiswal vs The State Of Madhya Pradesh on 7 March, 2022
Author: Vijay Kumar Shukla
Bench: Vijay Kumar Shukla
1 The High Court Of Madhya Pradesh WP No. 13681 of 2021 (NEERAJ JAISWAL AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS) Indore, Dated : 07-03-2022 Shri. Ayush Jain, learned counsel for the Petitioner.
Shri. Ranjeet Sen appearing on behalf of Advocate General. Counsel for State submits that the report of the Expert Committee has not been received to the office of the A.G at Indore through e-mail as directed by this Court. He raises preliminary objection regarding maintainablity of the petition in this regard.
List this matter in the week commencing 28/3/2022.
(VIJAY KUMAR SHUKLA)
JUDGE
VM
Signature Not Verified
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SAN VARGHESE
MATHEW
Date: 2022.03.07
18:01:55 IST