Madhya Pradesh High Court
Akila Begum vs Municipal Corporation Bhopal on 1 April, 2016
1
W.P.Nos.6145/2002, M.A.Nos.704/2011, 705/2011,
706/2011, F.A.Nos.171/2014, 172/2014, 173/2014,
W.P.Nos.8782/2014, 8804/2014, 8838/2014, 8866/2014,
8922/2014, 9037/2014, 9114/2014, 9145/2014, 9146/2014,
9147/2014, 9204/2014, 9283/2014, 9290/2014, 9298/2014,
9304/2014, 9346/2014, 9356/2014, 9369/2014, 9406/2014,
9410/2014, 2974/2015, 3314/2015, 5933/2015, 5934/2015
& W.P.No.6035/2015
01.04.2016
Parties through their learned counsel. Hearing of these matters is deferred till 21.04.2016. To be listed under caption "Final Disposal" in Daily List so that the matter can proceed for hearing analogously.
Companion matters (being F.A.Nos.87/2012, 537/2010, 539/2010, 538/2010, 50/2009, 51/2009 & 52/2009) be posted together with these matters on that date, as requested.
List of other companion cases involving overlapping issues will be furnished by Shri Sanjay K.Agrawal, learned counsel.
(A. M. Khanwilkar) (Sujoy Paul)
Chief Justice Judge
AM.