Madhya Pradesh High Court
V Tech Private Iti Thru.Smt.Deependra ... vs The State Of Madhya Pradesh on 8 March, 2018
THE HIGH COURT OF MADHYA PRADESH
WP-5457-2017
(V TECH PRIVATE ITI THRU.SMT.DEEPENDRA GOUR Vs THE STATE OF MADHYA PRADESH)
13
Indore, Dated : 08-03-2018
Shri A.S. Garg, learned senior counsel with Shri Sapnesh Jain, learned counsel
for the petitioner.
Smt. Mamta Shandilya, learned Govt. Advocate for the respondents/State.
Shri Dharmendra Chelawat, learned counsel for the respondent No.4/Union of India.
This writ petition appear to have been linked with the bunch of matters with W.P. sh No.4995/2017.
Shri A.S. Garg, learned senior counsel points out that this matter relates to de-
e ad affiliation of the petitioner/private ITI and is not related to land acquisition. As such this writ petition may be delinked from the rest of the matters.
Prayer is not opposed by the counsel for the respondents. Pr a Let a copy of the counter affidavit since filed today be supplied to learned hy counsel for the petitioner.
ad Call out in the next week.
M (ROHIT ARYA) JUDGE of rt ou C jyoti h Digitally signed by ig Jyoti Chourasia Date: 2018.03.08 13:03:33 +05'30' H