Madhya Pradesh High Court
Shobha Oza vs The State Of Madhya Pradesh on 5 August, 2020
Author: Vishal Dhagat
Bench: Vishal Dhagat
1 WP-7369-2020
The High Court Of Madhya Pradesh
WP-7369-2020
(SHOBHA OZA Vs THE STATE OF MADHYA PRADESH AND OTHERS)
WP/07365/2020, WP/07367/2020, WP/07400/2020, WP/07401/2020, WP/07403/2020,
WP/07412/2020, WP/07418/2020, WP/07421/2020, WP/07428/2020, WP/07434/2020,
WP/07438/2020, WP/07443/2020, WP/07453/2020, WP/07459/2020, WP/07484/2020,
WP/07698/2020, WP/07744/2020, WP/07787/2020, WP/08148/2020
7
Jabalpur, Dated : 05-08-2020
Heard through Video Conferencing.
Shri Shashank Shekhar, Advocate Shri Ajay Gupta, Advocate for the
petitioners.
Shri R.K. Verma, Addl. Advocate General for respondents/State.
Counsel appearing for the petitioners as well as respondents submit that pleadings in the cases are complete and matters can be heard finally. Counsel appearing for the petitioners as well as respondents have proposed a date of 25/7/2020 for hearing all these matters.
Learned Addl. Advocate General appearing for the State Govt. submitted that W.P. No.7695/2020 is not listed today and the same may be linked alongwith the bunch matters.
Counsel appearing for the parties also submitted that matters listed in bunch are related to appointment of Chairmen in various Commissions. It is submitted by them that cases will be sorted out and similar cases may be heard together. The same exercise will be done by the date of hearing, i.e. 25/7/2020.
Meanwhile, counsel are requested to give written arguments which are arrived on the same matter.
It is made clear that no further adjournment shall be granted on the next date of hearing.
As prayed, list the matter on 25/7/2020 alongwith W.P. No.7695/2020 and other connected matters.
(VISHAL DHAGAT)
JUDGE
Signature
SAN Not
Verified
Digitally signed by
REENA HIMANSHU
SHARMA
Date: 2020.08.05
19:37:26 IST
2 WP-7369-2020
rv
Signature
SAN Not
Verified
Digitally signed by
REENA HIMANSHU
SHARMA
Date: 2020.08.05
19:37:26 IST