Madhya Pradesh High Court
Sudhir Kumar Tiwari vs The State Of Madhya Pradesh on 2 December, 2019
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
1 WP-11682-2019
The High Court Of Madhya Pradesh
WP-11682-2019
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KUMAR TIWARI Vs THE STATE OF MADHYA
PRADESH)))))))))))))))))))))))))))))))))))))))))))))))))))))))))))))))))))))))))))))))))))))))))))))))))))))))))))))))))))))))))))
WP/11940/2017, WP/14611/2017, WP/14639/2017, WP/14713/2017, WP/16217/2017,
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WP/22524/2017, WP/23002/2017, WP/00523/2018, WP/01481/2018, WP/01665/2018,
WP/01906/2018, WP/02213/2018, WP/02475/2018, WP/03367/2018, WP/03425/2018,
WP/03426/2018, WP/03760/2018, WP/03928/2018, WP/04860/2018, WP/05497/2018,
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WP/19633/2019
22
Jabalpur, Dated : 02-12-2019
Parties through their respective counsel.
As directed earlier on the last date of hearing i.e. on 19.11.2019,
respondents are directed to file reply positively on or before the next date of
hearing, failing which their right to file the same shall stand forfeited.
Petitions are to be heard finally and against all the cases, in which reply filed order will be passed on merits.
List the matter in the third week of January, 2020. Interim relief, if any, shall continue till next date of hearing.
(SUBODH ABHYANKAR) JUDGE vinay Digitally signed by VINAY KUMAR BURMAN Date: 16/12/2019 10:46:16