Madhya Pradesh High Court
Narendra Singh Wadhwa vs The State Of Madhya Pradesh on 30 July, 2020
Author: Sujoy Paul
Bench: Sujoy Paul
1 WP-14032-2012 The High Court Of Madhya Pradesh WP-14032-2012 (NARENDRA SINGH WADHWA Vs THE STATE OF MADHYA PRADESH AND OTHERS) 1 Jabalpur, Dated : 30-07-2020 Heard through Video Conferencing. Shri Sanjay Rusia, learned counsel for the petitioner. Shri Ashish Anand Bernad, learned Dy. Advocate General for the State.
Learned counsel for the petitioner pressed his I.A. No.4908/2020 by contending that certain persons are raising constructions on the land in question which runs contrary to the order dated 29.05.2020.
Shri Bernad prays for time to seek instructions. Prayer is allowed.
List after seven days.
In the meantime, Shri Rusia shall supply another copy of pending interlocutory application to the Office of Advocate General through e-mail.
(SUJOY PAUL)
JUDGE
Biswal
Signature
SAN Not
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Digitally signed by
SHIBA NARAYAN
BISWAL
Date: 2020.07.30
16:55:54 IST