Madhya Pradesh High Court
Badri Prasad Khoti vs Finance Department on 16 October, 2023
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
1
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
WP No. 9866 of 2012
(DR. SURENDRA NARAYAN GUPTA Vs PRINCIPAL SECRETARY STATE OF M.P. AND 2 ORS. AND OTHERS)
WP/07429/2015, WP/07434/2015, WP/09998/2020, WP/14226/2020, WP/14804/2020,
WP/14909/2020, WP/15736/2020, WP/15759/2020, WP/18685/2022
Dated : 16-10-2023
Parties through their counsel.
Matter is to be heard finally as already observed by this Court vide order
dated 26.9.2023. However, the matter is still listed before this Court in motion
hearing itself for consideration of I.A.No. 8698/2022, which is an application
for final disposal of the petition. Since the matter is already listed for final
hearing the I.A. has already been rendered infructuous.
I.A.No. 8698/2022 stands closed.
Counsel appearing for the respondent/State submits that the respondent
has already filed additional reply today only. Copy of the same be furnished to the learned counsel for the petitioner today.
Let the matter be listed for final hearing in the week commencing 11.12.2023 in the final hearing list.
Interim relief (if any) shall be continued, till the next date of hearing.
(SUBODH ABHYANKAR) JUDGE moni Signature Not Verified Signed by: MONI RAJU Signing time: 10/16/2023 6:12:26 PM