Madhya Pradesh High Court
Surendra Singh vs The State Of Madhya Pradesh on 8 August, 2023
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
1 IN THE HIGH COURT OF MADHYA PRADESH AT INDORE CR No.25/2013, MA No.1827/2014, CONC No.787/2022, WP No.572/2022, MA No.4549/2022, MA No.898/2023, MCC No.2088/2022, MP No.94/2023, MCC No.1679/2023, MA No.4431/2023, MP No.4503/2023, MP No.4508/2023, MA No.4682/2023, MA No.4721/2023, WP No.17948/2023, WP No.19541/2023, MP No.5504/2022, WP No.22419/2022, WP No.28560/2022, MA No.1740/2023, MP No.2799/2023, WP No.4028/2023, MP No.4311/2023, WP No.5964/2023, WP No.5985/2023, WP No.9146/2023, WP No.9735/2023, WP No.12239/2023, WP No.14645/2023, WP No.14755/2023, WP No.16580/2023, WP No.16922/2023, MCRC No.35058/2023, MCRC No.29983/2023, WP No.25114/2019, MP No.31/2023, MCRC No.17372/2023, MP No.3487/2023, WP No.4997/2007, MP No.434/2019, MP No.2687/2019, WP No.10460/2019, WP No.15377/2019, MP No.210/2020, MP No.247/2020, MP No.172/2021, MP No.214/2021, MP No.254/2021, MP No.408/2021, WP No.25735/2021, WP No.28214/2021, MP No.203/2022, MP No.228/2022, CR No.275/2022, CR No.498/2022, MP No.1937/2022, MCC No.3064/2022, WP No.17003/2022, WP No.18370/2022, WP No.19117/2022, WP No.20796/2022, WP No.22621/2022, WP No.27429/2022, MP No.14/2023, MP No.47/2023, CONC No.124/2023, MP No.146/2023, MP No.292/2023, MP No.321/2023, MP No.348/2023, MP No.387/2023, MP No.392/2023, MP No.393/2023, CONC No.443/2023, CONC No.583/2023, WP No.790/2023, CONC No.902/2023, WP No.5180/2023, WP No.9066/2023, CONC No.4559/2023, WP No.10529/2023, WP No.10540/2023, WP No.10799/2023, WP No.11615/2023, WP No.14291/2023, CONC No.2348/2017, CONC No.2615/2019, CONC No.2652/2019, MP No.2993/2022, MP No.3133/2022, WP No.18656/2023, MP No.3059/2021, MP No.3081/2021, MP No.2682/2023, MP No.2811/2023, MP No.3186/2019, MP No.3244/2019, MP No.2869/2020, MP No.2901/2022, MP No.3253/2022, MP No.3038/2023 and MP No.3130/2023.
Indore, Dated: 08.08.2023 Due to paucity of time, the above mentioned cases could not be taken up and this common order is being passed.
Let the same be listed after one week.
I.R., if any, shall continue till the next date of hearing. Signed copy of this order be kept in all above mentioned cases.
(SUBODH ABHYANKAR) JUDGE Pankaj Signature Not Verified Signed by: PANKAJ PANDEY Signing time: 8/8/2023 6:38:07 PM