Madhya Pradesh High Court
Pandit Brij Kishore Pateriya Sanskrit ... vs The State Of Madhya Pradesh Judgement ... on 14 May, 2013
W.P.No.7660/2008
Pandit Brij Kishore Pateriya Sanskrit Vidyalaya
vs
State of M.P. and others
14/05/2013
None is present for the petitioner even when the matter is
called in second round.
Shri Abhijeet Bhomik, Advocate for the respondent - Board.
Shri Lalit Joglekar, Panel Lawyer for the State. This petition is for seeking direction to allow the students of the petitioner's institution to appear in the 10th and 12th Examination conducted by the M.P. Sanskrit Board, which was to commence from 28th of June, 2008.
Almost five years have been elapsed. In view of the aforesaid facts and circumstances of the case and due to passage of time, this writ petition has become infructuous. It is dismissed accordingly.
(Subhash Kakade) Judge SJ/-