Madhya Pradesh High Court
Ramesh Prasad Agnihotri vs The State Of Madhya Pradesh on 29 August, 2020
Author: Sanjay Dwivedi
Bench: Sanjay Dwivedi
1 WP-13115-2019
The High Court Of Madhya Pradesh
WP-13115-2019
(RAMESH PRASAD AGNIHOTRI Vs THE STATE OF MADHYA PRADESH) WP/13115/2019 19 Jabalpur, Dated : 29-08-2020 Heard through Video Conferencing.
Shri S.K. Rao, learned senior counsel with Shri Vineet Pandey, learned counsel for the petitioner in W.P. No.13778/2018.
Shri Ravendra Shukla, learned counsel for the petitioner in W.P. No.13115/2019.
In pursuance to the direction given by the Division Bench of this Court in W.A. No.2142/2019 remitting the matter for deciding it afresh, there are other decisions passed by the co-ordinate Benches adopting the view taken by the writ Court on earlier occasion.
In the above circumstances, parties are directed to apprise this Court about the existing legal position on the next date of hearing.
List in the next week.
(SANJAY DWIVEDI) JUDGE Prachi Signature Not Verified SAN Digitally signed by PRACHI PANDEY Date: 2020.08.29 17:23:29 IST