Madhya Pradesh High Court
Mohammed Annes Khan vs Municipal Corporation Bhopal on 11 August, 2021
Author: Chief Justice
Bench: Chief Justice
1 WP-6145-2002
The High Court Of Madhya Pradesh
WP-6145-2002
(CHOUDHARY NOOR JAMAL Vs THE STATE OF M.P. AND ORS.)
WP/08782/2014, WP/08804/2014, WP/08838/2014, WP/08866/2014, WP/08922/2014,
WP/09037/2014, WP/09114/2014, WP/09145/2014, WP/09146/2014, WP/09147/2014,
WP/09204/2014, WP/09283/2014, WP/09290/2014, WP/09298/2014, WP/09304/2014,
WP/09346/2014, WP/09356/2014, WP/09369/2014, WP/09406/2014, WP/09410/2014,
WP/02974/2015, WP/03314/2015, WP/05933/2015, WP/05934/2015, WP/06035/2015,
WP/14714/2015, WP/14718/2015, WP/07385/2018, WP/27044/2018
33
Jabalpur, Dated : 11-08-2021
Heard through Video Conferencing.
Mr. D.K. Dixit, Mr. A.P. Shroti, Mr. Udayan Tiwari, Ms. Jayalakshmi
Iyer and Mr. Kabir Paul, Advocates for the petitioners in the respective writ
petitions.
Mr. Ashish Anand Barnard, Deputy Advocate General for the
respondents-State.
Mr. Arpan J. Pawar, Advocate for the Municipal Corporation, Bhopal. At the joint request of the learned counsel for the parties, list the matters on 21.09.2021.
Interim order passed earlier to continue till then only.
(MOHAMMAD RAFIQ) (VIJAY KUMAR SHUKLA)
CHIEF JUSTICE JUDGE
S/
Digitally signed by SACHIN CHAUDHARY
Date: 2021.08.12 11:34:21 +05'30'