Madhya Pradesh High Court
Dr. Shailendra Singh Rathore vs Union Of India on 24 February, 2021
Author: Sushrut Arvind Dharmadhikari
Bench: Sushrut Arvind Dharmadhikari
1 WP-1233-2021
The High Court Of Madhya Pradesh
WP-1233-2021
(DR. SHAILENDRA SINGH RATHORE Vs UNION OF INDIA AND OTHERS)
4
Gwalior, Dated : 24-02-2021
Shri Aditya Sharma, learned counsel for the Petitioner .
Shri Praveen Kumar Newaskar, learned Assistant Solicitor General for
the Respondent No. 1/Union of India.
Shri N.S. Tomar, Govt. Advocate for the respondents No. 2 & 3/State.
Issue notice to the respondents. At this stage, learned counsel for the respondents appear and accept notice on behalf of the respondents, hence, notices are not required to be issued to the respondents.
Let two sets of copy of memo of petition along with relevant annexures be supplied to learned counsel for the respondents within three working days, who shall file reply within three weeks.
Name of office of Additional Advocate General be reflected in the daily cause list.
List this matter after three weeks, as prayed for.
(S. A. DHARMADHIKARI) JUDGE Durgekar SANJAY N DURGEKAR 2021.02.24 17:11:05 +05'30'