Madhya Pradesh High Court
Dr. Amita Mahor vs The Vit Bhopal University on 3 December, 2021
Author: Vivek Agarwal
Bench: Vivek Agarwal
1 WP-12354-2020 The High Court Of Madhya Pradesh WP No. 12354 of 2020 (DR. AMITA MAHOR Vs THE VIT BHOPAL UNIVERSITY) Jabalpur, Dated : 03-12-2021 None for the petitioner though a prayer was made for out of turn hearing permitting senior counsel to argue through video conferencing in view of his ill health but despite permission granted, nobody is appearing for the petitioner either physically or by video conferencing.
Case is preponed.
List this case after four weeks.
Later on Shri Dhruv Varma appears for the petitioner and submits that as there is urgency in the matter, therefore date be preponed.
On his request, case is adjourned. List this case in the next week.
(VIVEK AGARWAL) JUDGE vy Signature Not Verified SAN Digitally signed by VAIBHAV YEOLEKAR Date: 2021.12.04 18:18:50 IST