VISHWNATH SHARMA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) IA No. 4430/2014 is taken up.

(2.) CONSIDERING the fact that all the petitioners have challenged the common order dated 08.07.2014 and cause of action for all the petitioner is same, IA is allowed.

(3.) SHRI Raghuvanshi submits that this matter is identical to WP No. 4194/2014 which was disposed of by passing a detailed order.