Madhya Pradesh High Court
Dr. Rekha Bhatia vs The State Of Madhya Pradesh on 24 March, 2023
Author: Pranay Verma
Bench: Pranay Verma
IN THE HIGH COURT OF MADHYA PRADESH AT INDORE Single Bench of Hon'ble Shri Justice Pranay Verma CRR - 722/2023, CRR - 961/2023, CRR - 1166/2023, MCRC - 5287/2023, MCRC - 9794/2023, MCRC - 10835/2023, MCRC - 11039/2023, MCRC - 11373/2023, MCRC - 12679/2023, CRR - 3235/2022, MCRC - 12402/2022,MCRC -28368/2022, MCRC - 31743/2022, MCRC - 34345/2022, MCRC - 34592/2022, MCRC - 35567/2022, MCRC - 40115/2022, MCRC - 42424/2022, MCRC - 49183/2022, MCRC - 54389/2022, MCRC - 55587/2022, MCRC - 57005/2022, MCRC - 57667/2022, MCRC - 59354/2022, MCRC - 59421/2022, CRA - 2167/2023, MCRC - 4636/2023, MCRC - 4706/2023, CRR - 4302/2022, MCRC - 5506/2023, MCRC - 6960/2023, MCRC - 36398/2022, MCRC - 36422/2022, MCRC - 47084/2022, MCRC - 47201/2022, MCRC - 52599/2022, MCRC - 55011/2022, WP - 2862/2015 (O), WP - 20819/2017 (S), SA - 5/2018, WP - 7571/2018 (S), WP - 11843/2018 (S), WP - 15738/2018 (S), WP - 17135/2018 (O), WP - 18319/2018 (S), WP
- 23440/2018 (S), WP - 26598/2018 (S), WP - 2013/2019 (S), CONC - 1809/2019, CONC - 3176/2019, WP - 5442/2019 (S), WP - 5878/2019 (S), WP - 6002/2019 (S), WP - 6124/2019 (S), WP - 8421/2019 (S), WP - 9336/2019 (S), WP - 9686/2019 (S), WP - 11584/2019 (O), WP - 20883/2019 (O), WP - 21026/2019 (O), WP - 22449/2022 (O),l WP - 12193/2019 (S), WP - 13089/2019 (S), WP - 13492/2019 (O), WP - 16126/2019 (O), WP - 16807/2019 (S), WP - 18014/2019 (S), WP - 23660/2019 (S), WP - 25381/2019 (S), WP - 26929/2019 (O), WP
- 27429/2019 (S), WP - 28420/2019 (S), WP - 28627/2019 (O), WP - 1313/2020 (O), WP - 2916/2020 (O), WP - 9317/2020 (O), WP - 11254/2020 (O), WP - 14877/2020 (S), CONC - 792/2021, CONC - 1519/2021, WP - 1926/2021 (S), MP - 1959/2021, CONC - 2014/2021,WP - 2308/2021 (O) Dated: 24.03.2023 None for the parties.
________________________________________________________________________ As per information sent by High Court Bar Association, Indore vide letter dated 22.03.2023, that in compliance of call of strike made by State Bar Council, M.P. the Member Advocates shall abstain from the Court proceedings from 23.03.2023 to 25.03.2023.
Since the Advocates engaged by the litigants are abstaining from the Court proceedings, therefore, in order to protect the interest of the litigants, instead of dismissing the case in default or passing any adverse order, the case is adjourned for three weeks.
Let a photocopy of this order be retained in all the cases.
(PRANAY VERMA) JUDGE Jyoti Digitally signed by JYOTI CHOURASIA Date: 2023.03.25 11:34:01 +05'30'