Madhya Pradesh High Court
Mohan Patel Kurmi vs The State Of Madhya Pradesh on 26 June, 2021
Author: Vijay Kumar Shukla
Bench: Vijay Kumar Shukla
1 WP-2474-2019
The High Court Of Madhya Pradesh
WP-10048-2020
(BHIKHAM AHIRWAR Vs THE STATE OF MADHYA PRADESH AND OTHERS)
WP/02474/2019, WP/02475/2019, WP/02476/2019, WP/02479/2019, WP/02482/2019,
WP/02483/2019, WP/02484/2019, WP/02485/2019, WP/02486/2019, WP/02487/2019,
WP/07082/2019, WP/08315/2019, WP/08324/2019, WP/08639/2019, WP/08659/2019,
WP/10216/2019, WP/10221/2019, WP/10234/2019, WP/10247/2019, WP/00885/2020,
WP/00888/2020, WP/00895/2020, WP/00896/2020, WP/00914/2020, WP/00918/2020,
WP/00919/2020, WP/00925/2020, WP/00927/2020, WP/01002/2020
2
Jabalpur, Dated : 26-06-2021
Heard through Video Conferencing.
Shri Hakam Khan, learned counsel for the petitioner.
Shri Akshay Pawar, learned Panel Lawyer for the respondents/State.
Learned Panel Lawyer for the respondents/State prays for and is granted time to file reply in those cases in which the reply has not been filed.
List the matter after three weeks, so as to enable the learned panel lawyer for the respondents to file reply in those cases the reply has not been filed.
(VIJAY KUMAR SHUKLA) JUDGE Amitabh Signature Not Verified SAN Digitally signed by AMITABH RANJAN Date: 2021.06.28 11:46:51 IST