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Madhya Pradesh High Court

Kamal Patel vs Panchyat And Rural Developement ... on 12 September, 2022

Author: Vijay Kumar Shukla

Bench: Vijay Kumar Shukla

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              HIGH COURT OF MADHYA PRADESH AT INDORE
                            WRIT PETITION NO.17457 OF 2022
                    (Kamal Patel vs. Panchayat and Rural Development Department )



            Indore, Dated 12.09.2022
                     Ms. Archana Kher, learned counsel for the petitioner.
                     Mr. Harsh Wardhan Sharma, learned counsel for the
            respondents/State.

Mr. Kamal Nayan Airen, learned counsel for the respondents No.2 and 3.

Mr. Sanjay Zamindar, learned counsel for the respondent No.4.

Counsel for the petitioner submits that he has filed the rejoinder to the return filed by the respondents No.2 and 3. Let copy of rejoinder be supplied to counsel for the respondents No.2 and 3.

Counsel for the respondent No.4 prays for and is granted a week's time to file the reply in the matter.

List after one week.

(VIJAY KUMAR SHUKLA) JUDGE Arun/-

HIGH COURT OF MADHYA PRADESH AT INDORE WRIT PETITION NO.17457 OF 2022 (Kamal Patel vs. Panchayat and Rural Development Department )