Madhya Pradesh High Court
Deeksha Karade vs High Court Of Madhya Pradesh on 29 June, 2022
Author: Sujoy Paul
Bench: Sujoy Paul
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
WP No. 8750 of 2022
(PUSHPENDRA KUMAR PATEL AND OTHERS Vs HIGH COURT OF M.P. AND OTHERS)
WP/09366/2022, WP/09892/2022, WP/10143/2022, WP/10359/2022, WP/10542/2022,
WP/10669/2022, WP/10752/2022, WP/10844/2022, WP/10927/2022, WP/11015/2022,
WP/11162/2022, WP/11849/2022, WP/11893/2022, WP/11984/2022, WP/12183/2022,
WP/12718/2022, WP/14174/2022
Dated : 29-06-2022
Shri Rameshwar Singh Thakur, Shri Ravinandan Dwivedi, Shri Vinay
Prasad Shah, Shri R.K. Tiwari, Shri Rajvardhan Dutt Pararha, learned counsels
for the petitioners in their respective petitions.
Shri Anoop Nair, learned counsel for the High Court.
Shri Pramod Thakre, learned Government Advocate for the
respondent/State.
Heard.
Petitions are formally admitted for hearing. Shri Nair, learned counsel for the High Court informs that reply has been filed yesterday.
Let Registry place the copy of return in the file during course of the day. Learned counsels for the petitioners submit that they do not wish to file rejoinder.
Shri Nair submits that he will make a statement tomorrow pursuant to which, if other side agrees, petition may be disposed of.
List the matter tomorrow i.e. on 30.06.2022 for the said purpose/final hearing.
Signature Not Verified SAN (SUJOY PAUL) (PRAKASH CHANDRA GUPTA) JUDGE JUDGE Digitally signed by KAFEEL AHMED ANSARI Date: 2022.06.29 16:49:02 IST kafeel 2 Signature Not Verified SAN Digitally signed by KAFEEL AHMED ANSARI Date: 2022.06.29 16:49:02 IST