Madhya Pradesh High Court
Principal Secretary State Of M.P. And 2 ... vs Smt. Sarita Jain And 6 Ors. on 27 October, 2015
1
WA Nos. - 4 to 7 of 2013; 9/2013 ; 12/2013; 14/2013;
16 to 20 of 2013; 25 to 53 of 2013; 55 to 57 of 2013; 61
to 118/2013; 120/2013; 122 to 125 of 2013; 127 to 128 /
2013; 131 to 133 of 2013; 135/2013; 137 to 153 of 2013;
156 to 188 of 2013; 190 to 242 of 2013; 245 to 250 of 2013;
257 to 261 of 2013; 264 to 281 of 2013; 284 to 343 of 2013;
345 to 366 of 2013; 368 to 383 of 2013; 385 to 394 of 2013;
492/2013; 494/2015; 832/2013
27/10/2015
Shri A.K. Sethi, learned Senior Counsel with Shri
Harish Joshi and Shri Vivek Dalal, learned Counsel for
the appellants.
Shri Yogesh Mittal and Shri Aniket Naik, learned
Govt. Advocates for the respondents/State.
All the Counsel submit that the matter could be disposed of finally, but it will take time for arguments.
In view of the above, list the matter for final disposal in the week commencing from 16/11/2015, as prayed.
(Mrs. S.R. Wagshmare) Prakash Shrivastava)
Judge Judge
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