Madhya Pradesh High Court
Chintamani Dwivedi vs The State Of Madhya Pradesh on 14 October, 2019
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
1 WP-13948-2018
The High Court Of Madhya Pradesh
WP-13948-2018
(((((((CHINTAMANI DWIVEDI Vs THE STATE OF MADHYA PRADESH)))))))
WP/15784/2016, WP/09822/2018, WP/10494/2018, WP/13298/2018, WP/13312/2018,
WP/13729/2018, WP/13948/2018, WP/14153/2018, WP/14903/2018, WP/15056/2018,
WP/15536/2018, WP/15539/2018, WP/15579/2018, WP/15740/2018, WP/16681/2018,
WP/16726/2018, WP/16731/2018, WP/16737/2018, WP/17520/2018, WP/17962/2018,
WP/18398/2018, WP/18416/2018, WP/19178/2018, WP/20858/2018, WP/21073/2018,
WP/21077/2018, WP/21912/2018, WP/21928/2018, WP/22955/2018, WP/23349/2018,
WP/25114/2018, WP/25391/2018, WP/25401/2018, WP/25482/2018, WP/26682/2018,
WP/26694/2018, WP/26922/2018, WP/27555/2018, WP/27819/2018, WP/28309/2018,
WP/28991/2018, WP/29331/2018, WP/29889/2018, CONC/00445/2019,
CONC/01407/2019, WP/00040/2019, WP/00397/2019, WP/00415/2019, WP/02212/2019,
WP/03461/2019, WP/03732/2019, WP/03843/2019, WP/03960/2019, WP/05023/2019,
WP/05034/2019, WP/05856/2019, WP/06098/2019, WP/06191/2019, WP/06480/2019,
WP/06530/2019, WP/06983/2019, WP/07108/2019, WP/07723/2019, WP/08840/2019,
WP/08852/2019, WP/09385/2019, WP/09642/2019, WP/10488/2019, WP/10549/2019,
WP/10610/2019, WP/10936/2019, WP/10966/2019, WP/11076/2019, WP/11678/2019,
WP/11777/2019, WP/12124/2019, WP/12659/2019, WP/12732/2019, WP/13117/2019,
WP/13809/2019, WP/13945/2019, WP/14926/2019, WP/16211/2019, WP/16613/2019,
WP/16741/2019, WP/16893/2019, WP/17731/2019, WP/17744/2019, WP/18383/2019
6
Jabalpur, Dated : 14-10-2019
Parties through their respective counsel.
Heard on I.A. No.11820/2019, which is an application for amendment
in the petition.
On due consideration, aforesaid I.A. is allowed.
Necessary amendment be carried out within a period of two days.
In these matters the pleadings are already complete, however in W.P.
No.15784/2016 it is mentioned that all the matters be listed on 13.11.2019 as
counsel appearing for the State is not ready with the brief.
Learned counsel for the petitioner(s) in these petitions have also relied
upon a judgment dated 06.08.2019 rendered by the coordinate Bench of this
Court in W.P. No.13115/2019 and has submitted that the present bunch of
the petitions is squarely covered by the aforesaid order, hence it is prayed
that these petitions be also disposed of in the light of the aforesaid order.
Learned counsel for the respondents on the other hand has submitted
that even under the impression that the matter is to be heard finally on 13.11.2019 itself he has not prepared the matter.
Having considered the aforesaid submissions, taking note of the judgement passed by the coordinate Bench of this Court as aforesaid, I find it Digitally signed by VARSHA CHOURASIYA Date: 15/10/2019 12:33:57 2 WP-13948-2018 appropriate to prepone the aforesaid date.
In view of the same, let the matter be listed on 21.10.2019 for final hearing at motion hearing stage.
Interim relief, if any, shall remain continue till the next date of hearing.
(SUBODH ABHYANKAR) JUDGE vc Digitally signed by VARSHA CHOURASIYA Date: 15/10/2019 12:33:57