Madhya Pradesh High Court
Ummed Singh vs State Of Madhya Pradesh on 1 September, 2014
W.P.No. 2637/2013
01/09/2014
Shri, D.P. Singh, Advocate for the petitioner.
Shri Praveen Newaskar, Dy. Govt. Advocate for
respondents-State.
In view of order passed on today in bunch of petitions including W. P. No. 1459/2013, this petition also stands dismissed.
A copy of the order passed in W.P.No. 1459/2013 be kept in the record of this petition.
(Sheel Nagu) Judge Durgekar* W.P.No. 2453/2013 19/09/2014 Shri, Nirmal Sharma, Advocate for the petitioner. Shri Praveen Newaskar, Dy. Govt. Advocate for respondents-State.
Arguments heard finally. Reserved for order.
(Sheel Nagu) Judge /09/2014 Order dictated in chamber, signed and dated on separate sheets.
(Sheel Nagu)
Judge
Durgekar*
W.P.No. /2013
/09/2014
Shri, D.P. Singh, Advocate for the petitioner. Shri Praveen Newaskar, Dy. Govt. Advocate for respondents-State.
In view of order passed on today in bunch of petitions including W.P.No. 1459/2013, this petition also stands dismissed.
A copy of the order passed in W.P.No. 1459/2013 be kept in the record of this petition.
(Sheel Nagu)
Judge
Durgekar*
W.P.No. /2013
19/09/2014
Shri, D.P. Singh, Advocate for the petitioner. Shri Praveen Newaskar, Dy. Govt. Advocate for respondents-State.
Arguments heard finally. Reserved for order.
(Sheel Nagu) Judge /09/2014 Order dictated in chamber, signed and dated on separate sheets.
(Sheel Nagu)
Judge
Durgekar*
W.P.No. /2013
19/08/2014
Shri, D.P. Singh, Advocate for the petitioner. Shri Praveen Newaskar, Dy. Govt. Advocate for respondents-State.
Arguments heard finally. Reserved for order.
(Sheel Nagu) Judge /08/2014 Order dictated in chamber, signed and dated on separate sheets.
(Sheel Nagu) Judge Durgekar* S.A.No. 429/2013 21/07/2014 Shri, Sarvesh Sharma, Advocate for the appellant. Shri R.P. Rathi, Govt. Advocate for respondent /State.
Arguments heard finally. Reserved for order.
Later on After perusal of the record, it appears that further hearing is required for proper adjudication of the matter .
List this matter for hearing on admission.
(Sheel Nagu) Judge Durgekar* W.P. No. 6318/2010 24/07/2014 Shri, R.P. Singh, Advocate for the petitioner.. Shri Rajiv Jain, Advocate for respondent No. 1. Shri R.P. Rathi, Govt. Advocate for respondent No. 2/State.
Arguments heard finally. Reserved for order.
(Sheel Nagu)
Judge
/ /2014
Order dictated in chamber, signed and dated on separate sheets.
(Sheel Nagu)
Judge
Durgekar*
M.Cr.C.No. 6634/2010
/ /2013
Shri, Pratip Visoriya, Advocate for the petitioner. Shri V.K. Bharadwaj, Senior Advocate with Shri Anand Bharadwaj, Advocate for the respondent No. 1.
Shri M.P.S. Raghuvanshi, Additional Advocate General for the respondent No. 2/State.
Arguments heard finally. Reserved for order.
(Sheel Nagu)
Judge
/ /2013
Order dictated in chamber, signed and dated on separate sheets.
(Sheel Nagu) Judge Durgekar* C.R. No. 84/2013 06/08/2013 Shri, D.D. Bansal, Advocate for the petitioner. Shri Vivek Jain, Advocate for the respondent. Arguments heard finally. Reserved for order (Sheel Nagu) Judge / /2013 Order dictated in chamber, signed and dated on separate sheets.
(Sheel Nagu) Judge Durgekar* C.R. No. 52/2013 06/08/2013 Shri, D.D. Bansal, Advocate for the petitioners. Shri Mahesh Goyal, Advocate for respondent No. 1. Arguments heard finally. Reserved for order (Sheel Nagu) Judge / /2013 Order dictated in chamber, signed and dated on separate sheets.
(Sheel Nagu) Judge Durgekar* S.A. No. 483/2011 07/08/2013 Shri, K.S. Tomar, Senior Advocate with Shri M.B. Mangal, Advocate and Shri Sanjay Tomar, Advocate for the appellant.
Shri Manish Sharma, Advocate for respondent. Arguments heard finally. Reserved for judgment.
(Sheel Nagu)
Judge
/ /2013
Judgment dictated in chamber, signed and dated on separate sheets.
(Sheel Nagu) Judge Durgekar* S.A. No. 330/2012 01/07/2013 Shri, S.K. Shrivastava, Advocate for the appellant. Shri S.S. Rajput, Advocate for respondents. Arguments heard finally. Reserved for judgment.
(Sheel Nagu) Judge SD S.A. No. 317/2003 05/07/2013 Shri, Shishir Saxena, Advocate for the appellant. Shri Bhagwan Raj Pandey, Advocate for respondents /State.
Arguments heard finally. Judgment dictated, signed and dated on separate sheet in chamber.
(Sheel Nagu) Judge SD S.A. No. 155/2011 26/06/2013 Shri, Ashish Saraswat, Advocate for the appellants. Shri J.P. Mishra, Advocate for respondents Nos. 1,2,5,6,8,9 & 10.
Arguments heard finally. Reserved for judgment.
(Sheel Nagu) Judge SD S.A. No. 346/2004 26/06/2013 Shri, R.K. Mishra, Advocate for the appellant. Arguments heard finally. Reserved for judgment.
(Sheel Nagu) Judge SD S.A. No. 346/2004 26/06/2013 Shri, R.K. Mishra, Advocate for the appellant. Arguments heard finally. Reserved for judgment.
(Sheel Nagu) Judge SD