GAURAV CHATURVEDI Vs. STATE OF M.P.

JUDGEMENT

(1.) Heard.

(2.) This writ appeal has been filed against an order dated 15/1/14 passed in Writ Petition No.8185/13.

(3.) We have asked the learned counsel appearing on behalf of the appellant that whether the present appeal is maintainable against the order passed by the writ court or not because in our opinion the writ court has exercised its jurisdiction under Article 227 of the Constitution.