Madhya Pradesh High Court
Aditya Mishra vs Union Of India on 29 November, 2019
Author: Chief Justice
Bench: Chief Justice
THE HIGH COURT OF MADHYA PRADESH MATTERS NOTIFIED AT SERIAL Nos. 701 to 711 ON THE BOARD DATED 29th NOVEMBER, 2019 Jabalpur, Dated :29.11.2019 Two weeks' time is granted to rectify the defaults pointed out by the Office, failing which these matters shall stand dismissed without further reference to the Bench.
This order is issued for the sake of convenience though each case was considered separately. Further, these matters may not be treated as tagged matters.
(Ajay Kumar Mittal) (Vishnu Pratap Singh Chauhan)
Chief Justice Judge
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Digitally signed by
CHRISTOPHER PHILIP
Date: 2019.11.30
16:29:04 +05'30'
THE HIGH COURT OF MADHYA PRADESH
MATTERS NOTIFIED AT SERIAL Nos. 701 to 717 ON THE BOARD DATED 18th NOVEMBER, 2019 Jabalpur, Dated :18.11.2019 Two weeks' time is granted to rectify the defaults pointed out by the Office, failing which these matters shall stand dismissed without further reference to the Bench.
This order is issued for the sake of convenience though each case was considered separately. Further, these matters may not be treated as tagged matters.
(Ajay Kumar Mittal) (Vijay Kumar Shukla)
Chief Justice Judge
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