Madhya Pradesh High Court
Dr. Surjeet Kumar Shukla vs The State Of Madhya Pradesh on 2 November, 2022
Author: Chief Justice
Bench: Chief Justice
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
WP No. 24093 of 2021
(DR. SURJEET KUMAR SHUKLA AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)
WP/26297/2021, WP/14051/2022, WP/21052/2022, WP/21510/2022, WP/21729/2022
Dated : 02-11-2022
Shri Aditya Sanghi - Advocate for petitioners.
Ms.Janhavi Pandit- Deputy Advocate General for respondents.
We have heard learned counsels at length.
We find some material of substantial suppression of fact. It would appear that the petitioners have misled the authorities and obtained orders from them. That the true state of affairs have not been brought to the notice of the authorities, which apparently misled them into granting admission to the petitioners.
In view of the complexities involved and the manner in which the petitioners have approached this Court, we are of the view that the matter be heard finally. Hence post for hearing.
(RAVI MALIMATH) (VISHAL MISHRA)
CHIEF JUSTICE JUDGE
Sha
Signature Not Verified
Signed by: SHALINI
LANDGE
Signing time: 11/3/2022
3:25:20 PM