Madhya Pradesh High Court
Municipal Corporation vs Rustam Khan on 10 March, 2021
Author: Chief Justice
Bench: Chief Justice
1 WA-387-2018
The High Court Of Madhya Pradesh
WA-387-2018
(MUNICIPAL CORPORATION JABALPUR Vs DINESH KUMAR JAAT)
WA/00391/2018, WA/00439/2018, WA/00440/2018, WA/00447/2018, WA/00461/2018,
WA/00462/2018, WA/00468/2018, WA/00469/2018, WA/00481/2018, WA/00482/2018,
WA/00484/2018, WA/00485/2018, WA/00541/2018, WA/00546/2018, WA/00550/2018,
WA/00551/2018, WA/00552/2018, WA/00612/2018, WA/00698/2018
16
Jabalpur, Dated : 10-03-2021
Mr. Harpreet Ruprah, Advocate for the appellant- Municipal
Corporation in all the matters.
Ms. Shobha Menon, Senior Advocate with Mr. Rahul Choubey,
Advocate and Mr. Deepak Kumar Singh, Mr. Vipin Yadav, Mr. Udayan
Tiwari, Mr. Devendra Kumar Dixit and Mr. Narendra Prasad Dwivedi,
Advocates for the respondents in respective appeals.
Mr. Harpreet Ruprah submits that he has been newly engaged in these matters on behalf of Municipal Corporation and filed vakalatnama recently. He prays for short adjournment.
Learned counsels for the respondents expressed their urgency and submit that the matters be decided at an early date.
Accordingly, matters to come up on 08.04.2021.
(MOHAMMAD RAFIQ) (VIJAY KUMAR SHUKLA)
CHIEF JUSTICE JUDGE
s@if
Signature
SAN Not
Verified
Digitally signed by
SAIFAN KHAN
Date: 2021.03.12
10:11:36 IST