MAYA SHARMA Vs. STATE OF M.P. & ORS.

JUDGEMENT

(1.) Regard being had to the similitude in the controversy involved in the present cases, the writ petitions were analogously heard and by a common order, they are being disposed of by this Court. Facts of Writ Petition No.19743/2019 are narrated hereunder:

(2.) Paragraph 43 and 44 of the aforesaid judgment reads as under:-

(3.) Learned counsel for the petitioner has fairly stated before this Court that lis involved in the present case has already been decided by the Division Bench of this Court presided over by Hon'ble The Chief Justice and nothing survives in the present writ petition.