MAHENDRA KUMAR MISHRA Vs. STATE OF M P

JUDGEMENT

(1.) The writ petition is called out, however, none responded on behalf of the Petitioner, despite the name of the learned Counsel for the Petitioner being reflected in the daily cause list.

(2.) However, Shri Sanjay Dwivedi, learned Govt. Advocate on behalf of the State-Respondents is present.

(3.) I have perused the record.