Madhya Pradesh High Court
Sujit Naskar vs Indore Development Authority on 25 March, 2023
Author: Pranay Verma
Bench: Pranay Verma
1
IN THE HIGH COURT OF MADHYA PRADESH:
BENCH AT INDORE
SINGLE BENCH OF HON'BLE SHRI JUSTICE PRANAY VERMA
Civil Revision No. 194 of 2023 Review Petition No.268/2023 Miscellaneous Civil Case No.532/2023 Second Appeal No.582/2023 Contempt Case No.764/2023 Miscellaneous Appeal No.1272/2023 Miscellaneous Appeal No.1352/2023 Writ Petition No.6199/2023 Writ Petition No.6489/2023 Writ Petition No.6629/2023 Writ Petition No.6708/2023 Writ Petition No.6832/2023 Writ Petition No.13409/2020 Writ Petition No.13477/2020 Writ Petition No.13627/2020 Writ Petition No.13631/2020 Writ Petition No.13637/2020 Writ Petition No.14284/2020 Writ Petition No.17919/2020 Writ Petition No.19436/2020 Writ Petition No.19488/2020 Writ Petition No.20074/2020 Writ Petition No.20215/2020 Writ Petition No.20490/2020 Writ Petition No.20543/2020 Writ Petition No.20551/2020 Writ Petition No.20626/2020 Writ Petition No.13681/2021 Second Appeal No.116/2022 Second Appeal No.117/2022 Second Appeal No.125/2022 Second Appeal No.126/2022 Second Appeal No.127/2022 Second Appeal No.128/2022 Second Appeal No.133/2022 Second Appeal No.136/2022 Second Appeal No.138/2022 Second Appeal No.140/2022 Second Appeal No.141/2022 Second Appeal No.169/2022 Second Appeal No.562/2022 Second Appeal No.574/2022 Second Appeal No.606/2016 Second Appeal No.620/2016 Signature Not Verified Signed by: RAMESH CHANDRA PITHAWE Signing time: 27-03-2023 12:29:50 2 Contempt Case No.1870/2022 Writ Petition No.12687/2022 Writ Petition No.13102/2022 Writ Petition No.13482/2022 Writ Petition No.14678/2022 Dated : 25-03-2023 None appears for the parties.
As per information sent by High Court Bar Association, Indore vide letter dated 22.03.2023, that in compliance of call of strike made by State Bar Council, Madhya Pradesh, the Member Advocates shall abstain from the Court proceedings from 23.03.2023 to 25.03.2023.
Since the Advocates engaged by the litigants are abstaining from the Court proceedings, therefore, in order to protect the interest of the litigants, instead of dismissing the case in default or passing any adverse order, the case is adjourned for three weeks.
Let a photocopy of this order be retained in all the cases.
(PRANAY VERMA) JUDGE rcp Signature Not Verified Signed by: RAMESH CHANDRA PITHAWE Signing time: 27-03-2023 12:29:50