Madhya Pradesh High Court
Prasant Kumar Dubey vs The State Of Madhya Pradesh on 26 August, 2015
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W. P. No.3933/2013, W.P. Nos.1430/2014, 1554/2014,
1556/2014, 2652/2014, 2984/2014, 3001/2014, 3167/2014,
4256/2014, 5587/2014, 11577/2014, 12434/2014 W.P.
No.9661/2015, 10138/2015 and 11335/2015
27.8.2015
Shri H.C.Kohli, learned counsel for the petitioner in W.P.
No.1430/2014.
Shri Brajesh K.Dubey, learned counsel for the petitioners in
W.P. Nos.3933/2013, 1554/2014, 1556/2014, 2984/2014,
3167/2014, 4256/2014 & 9661/2015.
Shri Ashish Rawat, learned counsel for the petitioners in
W.P. Nos.2652/2014, 3001/2014, 12434/2014, & 11335/2015.
Shri Subodh Kumar Pandey, learned counsel for the
petitioners in W.P. Nos. 5587/2014, 11577/2014 & 10138/2015.
Shri Samdarshi Tiwari, learned Dy. Advocate General with
Shri A.A.Barnad, learned Govt. Advocate and Shri Amit Seth,
learned Govt. Advocate for the respondents/State.
Arguments concluded.
Both sides pray for sometime to file written submissions in addition to the oral submissions already made.
We accede to this request on a condition that the written submissions must be concise and should not exceed more than three to four pages.
To be filed before 31.08.2015.
Judgment reserved.
(A. M. Khanwilkar) (K. K. Trivedi )
AM. Chief Justice Judge