Madhya Pradesh High Court
Rohit Kumar Mangal vs The State Of Madhya Pradesh on 21 August, 2024
Author: Vivek Rusia
Bench: Vivek Rusia
1 WP-10060-2023
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
WP No. 10060 of 2023
(ROHIT KUMAR MANGAL Vs THE STATE OF MADHYA PRADESH AND OTHERS )
Dated : 21-08-2024
Shri Amit S. Agrawal, learned Senior Counsel assisted by Shri Arjun
Agrawal, learned counsel for the petitioner.
Shri Bhuwan Gautam, learned Government Advocate for respondents No.1
to 4 & 6 / State.
Shri Anshuman Singh, learned counsel for respondent No.5 through Video Conferencing.
Shri Vivek Dalal, learned counsel for the intervenor. None for respondent No.7.
Vide order dated 19.07.2023, the State Government was permitted to withdraw their reply, however, after that, the State has not filed any para-wise reply to the petition.
Accordingly, we direct the State Government to file a para-wise reply to the amended writ petition. They are also directed to keep the original record for perusal of this Court at the time of final argument.
Respondent No.5 has filed preliminary reply.
Let a detailed para-wise reply be filed on behalf of respondent No.5 also. List the matter on 03.09.2024 along with W.P. No.16956 of 2024.
(VIVEK RUSIA) (VIJAY KUMAR SHUKLA)
JUDGE JUDGE
Ravi
Signature Not Verified
Signed by: RAVI PRAKASH
Signing time: 22-08-2024
17:56:44
2 WP-10060-2023
Signature Not Verified
Signed by: RAVI PRAKASH
Signing time: 22-08-2024
17:56:44