Madhya Pradesh High Court
Ramsuresh vs The Western Coal Fields Limited on 3 March, 2022
Author: Sanjay Dwivedi
Bench: Sanjay Dwivedi
1 The High Court Of Madhya Pradesh WP No. 4711 of 2019 (GOPAL Vs THE STATE OF MADHYA PRADESH AND OTHERS) WP/17668/2015, WP/18370/2015, WP/04761/2016, WP/05213/2016, WP/07859/2016, WP/07240/2017, WP/08436/2017, WP/13317/2017, WP/13319/2017, WP/13669/2017, WP/13935/2017, WP/14764/2017, WP/15287/2017, WP/00488/2019, WP/01318/2019, WP/01594/2019, WP/01599/2019, WP/04717/2019, WP/04965/2019, WP/07050/2019, WP/07051/2019, WP/07055/2019, WP/09145/2019, WP/09146/2019, WP/05788/2020, WP/05798/2020, WP/05852/2020, WP/13099/2020, WP/01436/2021, WP/25125/2021 Jabalpur, Dated : 03-03-2022 Parties through their counsel.
As jointly requested, fifteen days time is granted to exchange the pleadings and file paper-book, if so required, so as to enable the learned counsel for the parties to argue the matters.
Shri Akshat Shukla, Advocate that W.P.Nos.10484/2021, 4567/2022, 11675/2021, 3004/2021, 13094/2021 and CONC No.423/2021 may also be linked with this batch of petitions.
As requested, list these petitions alongwith W.P.Nos.10484/2021, 4567/2022, 11675/2021, 3004/2021, 13094/2021 and CONC No.423/2021.
List after fifteen days.
(SANJAY DWIVEDI) JUDGE Sudesh Signature Not Verified SAN Digitally signed by SUDESH KUMAR SHUKLA Date: 2022.03.04 17:41:25 IST