Madhya Pradesh High Court
Suraj Parwani vs Govt. Holkar Science College on 29 September, 2021
Author: Pranay Verma
Bench: Pranay Verma
1 WP-15891-2021
The High Court Of Madhya Pradesh
WP-15891-2021
(SURAJ PARWANI Vs GOVT. HOLKAR SCIENCE COLLEGE AND OTHERS)
7
Indore, Dated : 29-09-2021
Heard through Video Conferencing.
Shri Vaibhav Jain, learned counsel for the petitioner.
Shri Dinesh Singh Chouhan, learned Govt. Advocate for the
respondent/State.
Learned counsel for the respondent/State in compliance of order dated 09.09.2021 has filed the affidavit of Dr. Gopal Das Gupta in which it is stated that Dr. V.V.S.Murty has joined on 07.08.2021.
The said fact is no different as the same finds mention in the impugned order dated 10.08.2021 itself wherein it is stated that Dr. V.V.S. Murty has already joined. The name of Dr. V.V.S.Murty also appears at serial No.76 in the document Annexure P/9 filed by the petitioner.
In such circumstances the respondents are granted a short time to file their reply to the petition specifically adverting to the contention as raised by the petitioner recorded in the order dated 09.09.2021.
Let the reply be filed within a week.
List the matter on 07.10.2021.
(PRANAY VERMA) JUDGE ns Signature Not Verified SAN Digitally signed by NEERAJ SARVATE Date: 2021.09.29 17:04:13 IST