Madhya Pradesh High Court
Tribhuvan Prasad Shukla vs The State Of Madhya Pradesh on 23 March, 2021
Author: Prakash Shrivastava
Bench: Prakash Shrivastava
1 WP-7746-2020
The High Court Of Madhya Pradesh
WP-17752-2019
(JAGDISH PRASAD MISHRA Vs THE STATE OF MADHYA PRADESH AND OTHERS) WP/19116/2019, WP/25461/2019, WP/00958/2020, WP/02028/2020, WP/02694/2020, WP/06821/2020, WP/07731/2020, WP/07746/2020, WP/08188/2020, WP/08230/2020, WP/08296/2020, WP/08297/2020, WP/08371/2020, WP/08665/2020, WP/08737/2020, WP/08742/2020, WP/08761/2020, WP/08786/2020, WP/08860/2020, WP/09161/2020, WP/09394/2020, WP/09551/2020, WP/09568/2020, WP/09599/2020, WP/09825/2020, WP/09918/2020, WP/10104/2020, WP/10146/2020, WP/10945/2020, WP/10967/2020, WP/11549/2020, WP/12876/2020, WP/13480/2020, WP/14433/2020, WP/16892/2020, WP/20147/2020 14 Jabalpur, Dated : 23-03-2021 Parties through their counsel.
Shri Piyush Dharmadhikari, learned Govt. Advocate prays for and is granted four weeks time to file the reply in the writ petitions where it is awaited.
List thereafter.
Interim relief, if any, shall continue till next date of hearing.
(PRAKASH SHRIVASTAVA) JUDGE Biswal Signature Not Verified SAN Digitally signed by SHIBA NARAYAN BISWAL Date: 2021.03.24 14:53:21 IST