Madhya Pradesh High Court
General Manager (R And R) vs Chhoti Bai on 20 January, 2020
Author: Anjuli Palo
Bench: Anjuli Palo
1 FA-161-2010
The High Court Of Madhya Pradesh
FA-161-2010
(GENERAL MANAGER (R AND R) Vs CHHOTI BAI AND OTHERS) FA/00226/2010, FA/00228/2010, FA/00229/2010, FA/00230/2010, FA/00231/2010, FA/00284/2010, FA/00285/2010, FA/00368/2010, FA/00372/2010, FA/00375/2010, FA/00377/2010, FA/00378/2010, FA/00379/2010, FA/00380/2010, FA/00381/2010, FA/00452/2010, FA/00453/2010, FA/00454/2010, FA/00455/2010, FA/00456/2010, FA/00458/2010, FA/00459/2010, FA/00460/2010, FA/00461/2010, FA/00463/2010, FA/00671/2010, FA/00922/2015, FA/00923/2015, FA/01091/2015, FA/01092/2015, FA/01094/2015, FA/01095/2015, FA/01113/2015, FA/01114/2015, FA/01146/2015 7 Jabalpur, Dated : 20-01-2020 Parties through their counsels.
Counsel for the petitioner is directed to supply list of all pending similar cases to the Registry of this Court so that, the same can be listed together with the connected cases.
With the consent of all the learned counsel for the parties, list the case for final hearing at motion stage on 19/02/2020.
It is made clear that no further adjournment shall be granted.
(SMT. ANJULI PALO) JUDGE RS Digitally signed by RASHMI RONALD VICTOR Date: 22/01/2020 12:47:17