GIRRAJ SHARMA Vs. STATE OF M.P.

JUDGEMENT

(1.) Taking into account the nature of the order which this Court proposes to pass, it is not necessary to issue notice to the respondent no.5.

(2.) With the consent of learned counsel for the parties, the matter is heard finally.

(3.) In this intra court appeal, the appellant has assailed the validity of the order dated 29.6.2016 passed by the learned Single Judge in W.P.No.4387/2016, by which the writ petition preferred by the appellant has been dismissed.