Madhya Pradesh High Court
Siddharath Mishra vs The State Of Madhya Pradesh on 20 December, 2024
Author: Vishal Mishra
Bench: Vishal Mishra
1 WP-40217-2024
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
WP No. 40217 of 2024
(SIDDHARATH MISHRA Vs THE STATE OF MADHYA PRADESH AND OTHERS )
Dated : 20-12-2024
Shri Rajesh Kumar Tiwari - Advocate for petitioner.
Shri V.P. Tiwari - Government Advocate for respondents/State.
It is pointed out that the relief which has been claimed on the basis of order passed in W.P. No.30205/2023 ( Smt. Vinita Raghuwanshi v. The State of Madhya Pradesh) decided vide order dated 23.02.2024 has been put to challenge before the Division Bench in W.A. No.808/2024 ( The State of Madhya Pradesh and others v. Smt. Vinita Raghuwanshi and others ) wherein the Division Bench has granted interim relief in the appeal.
Since the writ appeal is still pending, the hearing in this petition is deferred.
List the matter after eight weeks.
(VISHAL MISHRA) JUDGE L.Raj Signature Not Verified Signed by: LORETTA RAJ Signing time: 20-12-2024 5:11:10 PM