Madhya Pradesh High Court
Phool Chand Soni vs The State Of Madhya Pradesh on 20 January, 2015
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</span><font face="Tahoma, sans-serif"><font style="font-size: 12pt" size="3"><u><b>Writ
Petition No.13028/2004</b></u></font></font></p>
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</span><font face="Tahoma, sans-serif"><font style="font-size: 12pt" size="3"><u><b>20/01/2015</b></u></font></font><font face="Tahoma, sans-serif"><font size="3"><span style="text-decoration: none"><b> </b></span></font></font></p>
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<font face="Tahoma, sans-serif"><font size="3"><span style="font-weight: normal"> </span></font></font><font face="Tahoma, sans-serif"><font style="font-size: 13pt" size="3"><span style="font-style: normal"><span style="text-decoration: none"><span style="font-weight: normal">Shri
D.K.Dixit, learned counsel for the petitioner.</span></span></span></font></font></p>
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<font face="Tahoma, sans-serif"><font style="font-size: 13pt" size="3"> Ms.
Vandana Shrivastava, learned PL for respondents No. 1 to 5.</font></font></p>
<p class="ww-body-text-2-western" style="margin-left: 0.01in; font-style: normal; font-weight: normal; line-height: 150%; text-decoration: none"> <font face="Tahoma, sans-serif"><font style="font-size: 13pt" size="3"> Shri P.C.Paliwal, learned counsel for respondent No.7.</font></font></p> <p class="ww-body-text-2-western" style="margin-left: 0.01in; font-style: normal; font-weight: normal; line-height: 150%; text-decoration: none"> <font face="Tahoma, sans-serif"><font style="font-size: 13pt" size="3"> Learned counsel for the petitioner is directed to serve a copy of I.A.No.14738/2014 to Shri P.C.Paliwal, learned counsel for respondent No.7.</font></font></p> <p class="ww-body-text-2-western" style="margin-left: 0.01in; font-style: normal; font-weight: normal; line-height: 150%; text-decoration: none"> <font face="Tahoma, sans-serif"><font style="font-size: 13pt" size="3"> List the matter on 02/02/2015 for consideration the said application.</font></font></p> <p class="ww-body-text-2-western" style="margin-left: 0.01in; font-style: normal; font-weight: normal; line-height: 150%; text-decoration: none"> <font face="Tahoma, sans-serif"><font style="font-size: 13pt" size="3"> Interim order passed on earlier occasion shall remain stayed till next date of hearing.</font></font></p> <p class="ww-body-text-2-western" style="margin-left: 0.01in; line-height: 150%"> <br> </p> <p class="ww-body-text-2-western" style="margin-left: 0.01in; line-height: 0.07in"> <font face="Tahoma, sans-serif"><font style="font-size: 13pt" size="3"><span style="font-weight: normal"> </span></font></font><font face="Tahoma, sans-serif"><font style="font-size: 13pt" size="3"><b> (Ms. Vandana Kasrekar)</b></font></font></p> <p class="ww-body-text-2-western" style="margin-left: 0.01in; line-height: 0.07in; text-decoration: none"> <font face="Tahoma, sans-serif"><font style="font-size: 13pt" size="3"><b> Judge</b></font></font></p> <p class="ww-body-text-2-western" style="line-height: 150%"><font face="Tahoma, sans-serif"><font size="2"><span style="font-weight: normal">manju</span></font></font><font face="Tahoma, sans-serif"><font style="font-size: 13pt" size="3"><b> </b></font></font> </p> <p class="ww-body-text-2-western" style="margin-left: 0.01in; line-height: 150%; text-decoration: none"> <br> </p> <!--<object type="application/pdf" data="../../MPHCJB/2014/SA/125/SA_125_2014_Order_03-Jul-2014.pdf" id="ggg_object" style="display: none"></object>--> <object type="application/pdf" id="ggg_object" style="display: none"></object> <!--<iframe src="../../MPHCJB/SA_125_2014_Order_03-Jul-2014.pdf" id='ggg_object' width="800px" height="600px" >--> </div> </font>