BABU LAL SHRIVASTAVA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) SHRI Bhadoriya submits that for taking benefit of similar matter decided by this Court, the petitioner intends to prefer a detailed representation, which may be directed to be decided by respondents No.2 and 3.

(2.) IN absence of opposition to the innocuous prayer, this petition is disposed of without expressing any opinion on the merits of the case, with following directions:-