Madhya Pradesh High Court
Mohan Patidar vs The State Of Madhya Pradesh on 15 November, 2021
Author: Sujoy Paul
Bench: Sujoy Paul
1 WP-22219-2021
The High Court Of Madhya Pradesh
WP No. 19410 of 2020
(GHANSHYAMDAS SONI AND OTHERS Vs THE STATE OF M.P. THROUGH PRINCIPAL SECRETARY AND OTHERS) WP/22218/2021, WP/22219/2021, WP/22220/2021, WP/22671/2021, WP/22672/2021 4 Indore, Dated : 15-11-2021 Parties through their counsel.
Shri Manoj Munshi, learned counsel appearing for the Municipal Corporation submits that the question involved in all the matters are similar. In certain matters detailed reply have been filed. The said reply may be permitted to be adopted in all the cases.
The oral prayer is not opposed and is accepted. Let the relevant reply be provided to all the counsel for the petitioners by tomorrow (if not already provided).
Counsel for the petitioners undertake to file rejoinder on or before 10.12.2021, failing which the right to file rejoinder shall stand forfeited automatically.
Additional return (if any) be filed on or before 31.12.2021. List in the month of January, 2022.
Interim relief, if any, shall remain in operation till the next date of hearing.
(SUJOY PAUL) (SHAILENDRA SHUKLA)
JUDGE JUDGE
RJ
Signature Not Verified
VerifiedDigitally
Digitally signed by
SAN REENA JOSEPH
Date: 2021.11.16
10:40:49 IST