Madhya Pradesh High Court
Girija Shankar Purbia vs Union Of India on 6 December, 2022
Author: Chief Justice
Bench: Chief Justice
1
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
WP No. 4020 of 2019
(GIRIJA SHANKAR PURBIA Vs UNION OF INDIA AND OTHERS)
Dated : 06-12-2022
Shri Koushal Sisodiya - Advocate for petitioner.
I.A. Nos. 2386 of 2019 and 9328 of 2021 for taking additional
documents on record are allowed. Documents are taken on record.
No ground to take this matter out of turn is made out. Hence, I.A. No.
7705 of 2022 is dismissed.
I.A. No. 7713 of 2022 being misconceived is rejected.
Post for hearing in the usual course.
(RAVI MALIMATH) (VIJAY KUMAR SHUKLA)
CHIEF JUSTICE JUDGE
MSP Signature Not Verified Signed by: MANVENDRA SINGH PARIHAR Signing time: 07/12/2022 10:06:35 AM