Madhya Pradesh High Court
Pawan Ashok Khare (Sc) vs The State Of Madhya Pradesh on 3 January, 2017
WP-11547-2011
(PAWAN ASHOK KHARE (SC) Vs THE STATE OF MADHYA PRADESH)
03-01-2017
Shri Praveen Verma, counsel for the petitioners.
Shri Santosh Yadav, PL for respondents/State.
Shri Utkarsh Agarwal, counsel for respondent No.3. During the course of arguments, learned counsel for the parties reached to a consensus. It is agreed that petitioners will prefer a fresh representation seeking regularization and the respondents will consider and decide the same by a reasoned order within sixty days. The outcome shall be communicated to the petitioners.
Accordingly, petition is disposed of by directing the petitioners to act in accordance with their stand taken hereinabove.
(SUJOY PAUL) JUDGE MKL