LAWS(MPH)-2016-3-17

BRIJENDRA GUPTA Vs. THE STATE OF MADHYA PRADESH

Decided On March 18, 2016
Brijendra Gupta Appellant
V/S
The State of Madhya Pradesh Respondents

JUDGEMENT

(1.) Smt. Meena Chaphekar, learned counsel for the appellants in W.A. Nos. 975/2015, 976/2015, 977/2015, 978/2015, 979/2015, 980/2015, 981/2015, 982/2015, 983/2015, 984/2015 & W.P. Nos. 2135/2016 (s) & 2137/2016 (s).

(2.) Shri Rajesh K. Chand, learned counsel for the appellant in W.A. Nos. 617/2015, 668/2015.

(3.) Shri Anoop Nair, learned counsel for the respondents in W.A. Nos. 617/2015, 668/2015.