Madhya Pradesh High Court
Rev. Suresh Carleton vs The State Of Madhya Pradesh on 5 August, 2021
Author: Prakash Shrivastava
Bench: Prakash Shrivastava
1 WP-6263-2021 The High Court Of Madhya Pradesh WP-06263-2021 (((REV. SURESH CARLETON Vs THE STATE OF MADHYA PRADESH))) WP/03339/2021, WP/05217/2021, WP/06263/2021, WP/08810/2021, WP/12238/2021 6 Jabalpur, Dated : 05-08-2021 Heard through Video Conferencing. None present for the petitioners in W.P.No.1018/2021, W.P.No.3339/2021, W.P.No.6263/2021 and W.P.No.8810/2021.
Ms.Shanno Shagufta Khan, learned counsel for the petitioner in W.P.No.5217/2021.
Shri Quazi Fakhruddin, learned counsel for the petitioner in W.P.No.12238/2021.
Shri Piyush Dharmadhikari, learned Government Advocate accepts notice for the State in all the petitions and prays for four weeks time to file the reply.
List thereafter.
(PRAKASH SHRIVASTAVA) (VIRENDER SINGH)
JUDGE JUDGE
anand
Signature Not Verified
SAN
Digitally signed by ANAND KRISHNA SEN
Date: 2021.08.06 17:02:30 IST