Madhya Pradesh High Court
Tulsiram Chadar vs The State Of Madhya Pradesh on 10 March, 2021
Author: Vishal Dhagat
Bench: Vishal Dhagat
1 WP-19433-2017
The High Court Of Madhya Pradesh
WP-19433-2017
((TULSIRAM CHADAR Vs THE STATE OF MADHYA PRADESH))
WP/19333/2017, WP/19433/2017, WP/19440/2017, WP/21417/2017, WP/22944/2017,
WP/22955/2017, WP/22956/2017, WP/22958/2017, WP/22959/2017, WP/22960/2017,
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WP/29392/2018, WP/00616/2019, WP/01154/2019, WP/01158/2019, WP/01164/2019,
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10
Jabalpur, Dated : 10-03-2021
Shri Mohan Lal Sharma, Shri Sanjeev Tuli, Shri Alok Jain, Shri Anurag
Sahu, Shri Aishwarya Sahu, and Shri A.K. Pandey, learned counsel for
petitioners.
Shri Vivek Sharma, learned Deputy Advocate General for
respondents/State.
Learned Deputy Advocate General appearing for State Government prays for a short time to supply copy of reply to all the concerned counsel for petitioners.
Prayer is allowed.
Signature SAN Not List the matters after two weeks for consideration along with W.P. Verified Digitally signed by SUNIL KUMAR PATEL Date: 2021.03.12 16:12:34 IST 2 WP-19433-2017 No.17709/2020. No further adjournment shall be given to the parties for arguing the matters.
Meanwhile, I.R. to continue, if any, till next date of hearing.
(VISHAL DHAGAT) JUDGE sp/-
Signature SAN Not Verified Digitally signed by SUNIL KUMAR PATEL Date: 2021.03.12 16:12:34 IST