KAILASH NARAYAN AHIRWAR Vs. STATE OF M.P.

JUDGEMENT

(1.) Shri B.K. Sharma, learned counsel for the appellant.

(2.) Shri Rohit Mishra, learned counsel for the respondent/Lokyukta.

(3.) Looking to the challenge of COVID-19 pandemic which is posing existential problem to human beings, this case has been taken through Video Conferencing in which this court, counsel for the respective parties and the Members of Staff (who took the dictation) jointly shared the hearing on Video Conferencing (VC) arranged by the Computer Section of the Gwalior Bench of High Court of Madhya Pradesh and counsel for the parties connected from their residence through VC and therefore, norms of social distancing/physical distancing were followed in letter and spirit.