Madhya Pradesh High Court
M.P. Oilfed Technical / Non Techniczl ... vs Shri Antony Disa on 18 October, 2019
Author: Atul Sreedharan
Bench: Atul Sreedharan
1 CONC-1826-2014
The High Court Of Madhya Pradesh
CONC-191-2016
(M.P. OIL FED OFFICERS AND EMPLOYEES KALYAN SANGH Vs THE STATE OF MADHYA PRADESH) WP/12741/2007, WP/02320/2008, WP/02403/2008, WP/02412/2008, WP/02488/2008, WP/06336/2008, WP/09409/2008, WP/10269/2008, WP/10836/2008, WP/10896/2008, WP/01894/2009, WP/03665/2009, WP/05417/2009, WP/05898/2009, WP/06647/2009, WP/06978/2009, CONC/00253/2010, WP/01681/2010, WP/05297/2011, WP/06673/2011, WP/09528/2011, WP/09529/2011, WP/16800/2011, WP/20181/2012, CONC/02319/2013, CONC/02369/2013, WP/01134/2013, WP/12443/2013, WP/19078/2013, CONC/00291/2014, CONC/00292/2014, CONC/00293/2014, CONC/00294/2014, CONC/00544/2014, CONC/00839/2014, CONC/00889/2014, CONC/00942/2014, CONC/01609/2014, CONC/01808/2014, CONC/01826/2014, CONC/01995/2014, WP/01995/2014, WP/06214/2014, WP/11402/2014, CONC/00537/2015, CONC/00619/2015, CONC/00620/2015, CONC/00621/2015, CONC/01479/2015, CONC/01480/2015, CONC/01535/2015, CONC/01934/2015, WP/01119/2015, WP/01480/2015, WP/05732/2015, WP/05733/2015, WP/10778/2015, WP/11068/2015, WP/11071/2015, WP/12034/2015, WP/15916/2015, WP/17677/2015, WP/19303/2015, CONC/00042/2016, CONC/00950/2016, CONC/01291/2016, CONC/02179/2016, WP/00448/2016, WP/00950/2016, WP/06742/2016, WP/13335/2016, WP/13369/2016, WP/13504/2016, WP/13511/2016, WP/15705/2016, WP/17018/2016, WP/18432/2016, WP/18478/2016, WP/15106/2017, WP/15518/2017, WP/21227/2017, WP/22312/2017, CONC/00018/2018, WP/14947/2018, WP/18338/2018, WP/18340/2018, WP/18346/2018, WP/18347/2018, WP/18348/2018, WP/18350/2018, WP/18351/2018, WP/18358/2018, WP/18363/2018, WP/18370/2018, WP/19627/2018, WP/27269/2018, WP/07658/2019 37 Jabalpur, Dated : 18-10-2019 Parties through their counsel.
As per order dated 20-09-2019 passed by this court, this court had de- linked the Contempt Appeal No. 1/17 from the bunch.
Under the circumstances, the remaining writ petitions and the contempt petitions should have gone before the appropriate bench.
Office is requested to look into the matter and list the cases before the Single Bench on 14-11-2019 on the top of the list.
Interim relief to continue till the next date of hearing.
ATUL SREEDHARAN) (VISHNU PRATAP SINGH CHAUHAN)
JUDGE JUDGE
PG
Signature Not Verified
SAN
Digitally signed by PARMESHWAR GOPE
Date: 2019.10.18 18:43:12 IST