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Madhya Pradesh High Court

Aryan Sharma vs Union Of India on 5 June, 2025

                                                              1                              WP-18967-2025
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                      WP No. 18967 of 2025
                                              (ARYAN SHARMA Vs UNION OF INDIA AND OTHERS )



                           Dated : 05-06-2025
                                 Parties through their learned counsel.

The petitioner has filed this petition with respect to dispute related to examination held by National Test Agency regarding admission in a professional course.

In view of Clause (e) of Sub Rule (7) of Rule 2 of Chapter-IV of the High Court of Madhya Pradesh Rules, 2008, it appears that the matter pertains to Division Bench.

Accordingly, Registry is directed to examine the matter and place before appropriate bench today itself along with Writ Petition No.19230 of 2025, Writ Petition No.17998 of 2025, Writ Petition No.18240 of 2025, Writ Petition No.18251 of 2025, Writ Petition No.18642 of 2025, Writ Petition No.17344 of 2025, Writ Petition No.17345 of 2025, Writ Petition No.17716 of 2025, Writ Petition No.17717 of 2025, Writ Petition No.17718 of 2025, Writ Petition No.17719 of 2025, Writ Petition No.19142 of 2025, Writ Petition No.18684 of 2025, Writ Petition No.18685 of 2025, Writ Petition No.18702 of 2025, Writ Petition No.18813 of 2025, Writ Petition No.18967 of 2025, Writ Petition No.19003 of 2025, Writ Petition No.19026 of 2025, Writ Petition No.19051 of 2025, Writ Petition No.19062 of 2025, Writ Petition No.19147 of 2025, Writ Petition No.19150 of 2025, Writ Petition No.19160 of 2025, Writ Petition No.19286 of 2025, Writ Petition No.19297 Signature Not Verified Signed by: NEERAJ SARVATE Signing time: 09-06-2025 11:29:34 2 WP-18967-2025 of 2025, Writ Petition No.19325 of 2025, Writ Petition No.19330 of 2025, Writ Petition No.19331 of 2025, Writ Petition No.19333 of 2025, Writ Petition No.19334 of 2025, Writ Petition No.19335 of 2025, Writ Petition No.19338 of 2025, Writ Petition No.19340 of 2025, Writ Petition No.19341 of 2025, Writ Petition No.19388 of 2025, Writ Petition No.19417 of 2025, Writ Petition No.19424 of 2025, Writ Petition No.19508 of 2025, Writ Petition No.19509 of 2025, Writ Petition No.19510 of 2025, Writ Petition No.19511 of 2025, Writ Petition No.19512 of 2025, Writ Petition No.19513 of 2025, Writ Petition No.19525 of 2025, Writ Petition No.19527 of 2025, Writ Petition No.19563 of 2025, Writ Petition No.19564 of 2025, Writ Petition No.19568 of 2025 and Writ Petition No.19735 of 2025.

Let a copy of this signed order be placed on record in connected writ petitions mentioned herein above.

(PAVAN KUMAR DWIVEDI) V. JUDGE rcp Signature Not Verified Signed by: NEERAJ SARVATE Signing time: 09-06-2025 11:29:34