Madhya Pradesh High Court
Kamal Singh Education College Thr. vs The Jiwaji Unversity Thr. on 28 June, 2017
W.P.No.3847/2017 1
28.6.2017
None appears when the matter is called out -
presumably in terms of the Resolution dated 28.06.2017
of the High Court Bar Association for abstaining from
Court work. The Resolution reads as under:-
**mPp U;k;ky; vfHkHkk"kd la?k] Xokfy;j
fnukad 28-06-2017
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ekuuh; fizafliy jftLVªkj egksn; th]
e/;izns'k mPp U;k;ky;
[k.MihB Xokfy;j
fo"k;%& U;k;ewfrZ Jh lat; ;kno th dh ,dy ,oa ;qxy ihB ls dk;Z ls
fojr jgus ds lEca/k esa lwpuk iznku djus ckor~A
mijksDr fo"k; esa fuosnu gS fd mPp U;k;ky; vfHkHkk"kd la?k]
Xokfy;j ds lHkh lnL;x.k fnukad 23 twu dks vfHkHkk"kdksa ds lkFk yh
xbZ lk/kkj.k cSBd esa fy;s x;s fu.kZ; ds vuqlkj U;k;ewfrZ Jh
lat; ;kno th dh ihB ds le{k dk;Z ls fojr jgsaxsA
pwfa d fnukad 30 twu 2017 rd Jh lat; ;kno th eq[;
U;k;kf/kifr Jh gsear xqIrk th ds lkFk ;qxy ihB esa gS blfy;s
mDr ;qxy ihB ls fnukad 30 twu 2017 rd lHkh vfHkHkk"kdx.k dk;Z
ls fojr jgsxsaA
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mPp U;k;ky; vfHkHkk"kd la?k] Xokfy;j**
Shri Amit Yadav- a representative of petitioner-
Society appears in person.
Petitioner relies upon an order passed in
W.P.No.3719/2017.
Let notice be issued to the respondents on
payment of process fee within one week. Notice be made returnable within three weeks.
W.P.No.3847/2017 2In the meantime, interim order as in W.P.No.3719/2017.
Certified copy as per rules.
(Hemant Gupta) (Sanjay Yadav)
Chief Justice Judge
pawar/-