0  21 Apr, 2022
Listen in 00:49 mins | Read in 7:00 mins

Dr. Jacob Thudipara Vs. The State of Madhya Pradesh & Ors.

  Supreme Court Of India Civil Appeal /2974/2022
Link copied!

Case Background

Feeling aggrieved and dissatisfied with the impugned judgment and order dated passed by the Division Bench of the High Court of Madhya Pradesh Principal Seat at Jabalpur in Writ Appeal ...

Bench

Applied Acts & Sections

No Acts & Articles mentioned in this case

Reference cases

Legal Notes

Add a Note....