Madhya Pradesh High Court
State Of M.P. & Another vs Radheshyam Patidar on 29 March, 2016
1
First Appeals No.393 to 396, 398 to 402, 404 to
408, 411, 480 to 482, 484, 485, 614 to 620, 622 to
638, 656, 775 to 782, 784 to 798, 801 to 803 and
807 to 838 of 2008
First Appeals No.59 to 63, 66 to 81, 83 to 85, 373,
407 and 978 to 1002 of 2009
First Appeals No.112 to 115, 117 to 132, 290 to 295,
298 to 304, 307 to 309, 312 to 316, 340 to 356, 475
to 476, 696 to 706, 708 to 715 and 717 of 2010
First Appeals No.387, 388, 392 to 409, 565 to 575,
578 to 584, 586 and 719 of 2010
29.03.2016
Shri L.R. Bhatnagar and Shri Sapnesh Jain, learned
counsel for the appellant(s).
Shri Vivek Patwa, learned counsel for the respondent
- NVDA.
Both the parties are granted two weeks time to prepare written arguments & list of events and argue the matter finally on the next date of hearing.
List the matter on 25.04.2016 for analogous hearing, as prayed.
(P.K. Jaiswal) (Alok Verma)
Judge Judge
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