Madhya Pradesh High Court
Dr. Raj Kumar Parwani vs The State Of Madhya Pradesh on 29 February, 2020
Author: Vivek Rusia
Bench: Vivek Rusia
1 WP-5546-2019
The High Court Of Madhya Pradesh
WP-05546-2019
(((((((DR. RAJ KUMAR PARWANI Vs THE STATE OF MADHYA PRADESH))))))) WP/04437/2019, WP/04465/2019, WP/04547/2019, WP/04591/2019, WP/04641/2019, WP/04811/2019, WP/05546/2019, WP/05681/2019, WP/05682/2019, WP/06402/2019 13 Indore, Dated : 29-02-2020 Parties through their counsel.
Office is directed to place all these bunch of Writ Petitions before the O.S.D. in the next week who shall examine whether all the parties have been served/represented through counsel and pleadings are complete before final arguments. He is also directed to segregate all these cases in three categories as pointed out by Shri Ravindra Singh Chhabra, Additional Advocate General.
Shri Pavan Sharma, learned Govt. Advocate is directed to assist the O.S.D. in segregating these cases in three different categories.
Office is directed to list these cases for final arguments at motion hearing stage after certifying by the O.S.D. It is made clear that on the next date of hearing no adjournment shall be granted on any ground.
(VIVEK RUSIA) JUDGE ns Digitally signed by NEERAJ SARVATE Date: 29/02/2020 19:56:27