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Madhya Pradesh High Court

Bhogiram Khangar Thakur vs The State Of Madhya Pradesh on 20 July, 2021

Author: Chief Justice

Bench: Chief Justice

                                                          1                              WP-9301-2020
                              The High Court Of Madhya Pradesh
                                         WP-9301-2020
                                           (POONAM PANDEY Vs STATE OF MP. AND OTHERS)

                       WP/09324/2020, WP/10095/2020, WP/10977/2020, WP/11014/2020, WP/12144/2020,
                       WP/13076/2020, WP/13384/2020, WP/14306/2020, WP/15524/2020, WP/06676/2021,
                       WP/08180/2021, WP/08463/2021, WP/08956/2021, WP/09790/2021, WP/10107/2021,
                       WP/10491/2021, WP/10575/2021, WP/10695/2021, WP/10941/2021, WP/10952/2021,
                                      WP/10953/2021, WP/11362/2021, WP/11497/2021
                      11
                      Jabalpur, Dated : 20-07-2021
                            Heard through Video Conferencing.
                            Shri Kapil Jain, Shri Rajesh Kumar Khare, Shri Rajesh Kumar Chand,

                      Ms. Ranno Rajak, Shri Manoj Kumar Sharma, Shri Durgesh Kumar Dubey,
                      Shri K.C. Ghildiyal, Shri Devendra Singh, Shri Aniruddha Prasad Pandey,
                      Shri Brindawan Tiwari, Shri Dharmendra Prasad Sharma and Shri Prashant
                      Shrivas, Advocates for the petitioners.
                            Shri Pushpendra Yadav, Additional Advocate General for the
                      respondents/State.

Ms. Nirmala Nayak, Advocate for the respondent/UGC. Shri Siddharth Sharma, Advocate for the respondent No.3 in WP No.6676/2021.

Shri Pushpendra Yadav, Additional Advocate General submits that he has filed reply in WP Nos.10095/2020, 10977/2020, 11014/2020, 12144/2020, 13076/2020, 13384/2020, 14306/2020, 15524/2020, 9790/2021, 10575/2021, 11497/2021 and he is filing the reply in WP No.10695/2021, 10895/2021 and 11362/2021 today. He submits that he shall supply a copy of the reply filed in all these cases to the counsel appearing for the petitioners therein. He further submits that he shall adopt the reply filed in WP No.9301/2020 in other cases and shall provide a copy thereof to the learned counsel appearing for the petitioners in other cases in which reply is not being filed.

Ms. Nirmala Nayak, learned counsel appearing for the respondent/UGC submits that she has filed reply in WP No10977/2020 on behalf of the UGC and she will adopt that reply in all other cases. She Signature Not SAN Verified undertakes to provide a copy of that reply to the counsel for the petitioners Digitally signed by SANTOSH MASSEY Date: 2021.07.20 18:17:08 IST 2 WP-9301-2020 appearing in all other cases.

Matter to come upon 26.8.2021.


                            (MOHAMMAD RAFIQ)                 (SATYENDRA KUMAR SINGH)
                             CHIEF JUSTICE                                JUDGE


                      SKM




Signature
 SAN      Not
Verified

Digitally signed by
SANTOSH MASSEY
Date: 2021.07.20
18:17:08 IST