Madhya Pradesh High Court
M/S V.V.C. Real Infra Private Limited vs The State Of Madhya Pradesh on 18 June, 2018
THE HIGH COURT OF MADHYA PRADESH
W.P. Nos. 12455/2014, 4502/2015, 5025/2015, 8289/2015,
11031/2015, 14257/2015, 16665/2015, 19905/2015,
2765/2016, 9983/2016, 11566/2016, 11639/2016,
12039/2016, 12042/2016, 16693/2016, 16706/2016,
20787/2016, 1955/2017, 4205/2017, 5423/2017, 6362/2017,
7775/2017, 9381/2017, 10679/2017, W.A. No.694/2017, W.P.
Nos.13869/2017, 20181/2017, 1711/2018 & 3804/2018
32
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Jabalpur, Dated : 18-06-2018
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Shri Naman Nagrath, learned senior counsel with Shri A.
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Shirvastava, Shri Shekhar Sharma, Shri Shashank Verma, Shri Deepak
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Raghuwanshi, Shri Dilip Parihar, Shri Pawan Saxena, Ms. Sudipta
Choubey, Shri Shailendra Mishra, Shri Durgesh Pandey, Shri N.
a
Jauhari, for the petitioners.
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Shri Deepak Awasthy, learned Dy. A.G. for the State.
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Ms. Shikha Sharma, learned counsel for the respondent/ M.C.I.
M Shri Hindesh Pal, learned counsel for the respondents. It is stated the SLP against the interim order passed in one of the of petitions in the present bunch is pending before the Supreme Court.
rt On the request of the learned counsel for the parties, list ou immediately after four weeks to enable them to ascertain the current status of SLP pending before the Supreme Court.
C
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(RAVI SHANKAR JHA) (RAJEEV KUMAR DUBEY)
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JUDGE JUDGE
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Digitally signed by RANJEET
AHIRWAL
Date: 2018.06.19 14:42:10
+05'30'
(ra)