SHIVPAL BHADORIYA Vs. STATE OF M.P.
LAWS(MPH)-2017-1-168
HIGH COURT OF MADHYA PRADESH
Decided on
January 31,2017
Shivpal Bhadoriya
Appellant
VERSUS
STATE OF M.P.
Respondents
Referred Judgements :-
P MAHENDRAN MALTEESH Y ANNIGERI VS. STATE OF KARNATAKA [REFERRED TO]B L GUPTA VS. MUNICIPAL CORPORATION OF DELHI [REFERRED TO]
PRADEEP KUMAR BISWAS VS. INDIAN INSTITUTE OF CHEMICAL BIOLOGY [REFERRED TO]
STATE OF U.P VS. MAHESH NARAIN ETC [REFERRED TO]
JUDGEMENT
Anand Pathak, J. -
(1.)Shri MPS Raghuvanshi, learned counsel For the Petitioners.
Shri C.R.Roman, learned GA For the Respondents/State.
(2.)Heard on I.A.No. 1953/2016, an application for taking additional facts and documents on record.
(3.)Considering the contents and in the interest of justice, application is allowed. Facts and documents as pleaded and placed with the application are taken on record. I.A. stands closed.
Shri C.R.Roman, learned GA For the Respondents/State.
(2.)Heard on I.A.No. 1953/2016, an application for taking additional facts and documents on record.
(3.)Considering the contents and in the interest of justice, application is allowed. Facts and documents as pleaded and placed with the application are taken on record. I.A. stands closed.
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