Madhya Pradesh High Court
Chitresh Garg vs The State Of Madhya Pradesh on 14 July, 2014
W.P. No.10328/2014
14/07/2014
Shri Nishant Datt, Advocate for the petitioner.
Shri P.K. Kaurav, Additional Advocate General for the
respondents/State.
Office objection regarding territorial jurisdiction is dispensed with.
It is fairly accepted by the counsel for the State that this writ petition can be disposed of on the same terms as in Writ Petition No.1146/2014, in the case of Jitendra Kumar and others Vs Principal Secretary, Medical Education, State of M.P. and others, decided on 27/3/2014, except the modification of the time period, which ought to commence from today.
Petition disposed of accordingly.
(A.M.Khanwilkar) (Alok Aradhe)
Chief Justice Judge
DV