Madhya Pradesh High Court
Badri Prasad Khoti vs Finance Department on 8 September, 2023
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
1 IN THE HIGH COURT OF MADHYA PRADESH AT INDORE WP No. 9866 of 2012 (DR. SURENDRA NARAYAN GUPTA Vs PRINCIPAL SECRETARY STATE OF M.P. AND 2 ORS. AND OTHERS) WP/07429/2015, WP/07434/2015, WP/09998/2020, WP/14226/2020, WP/14804/2020, WP/14909/2020, WP/15736/2020, WP/15759/2020, WP/18685/2022 Dated : 08-09-2023 Shri Murtuza Bohra, learned counsel for the petitioner(s). Shri Viraj Godha, learned counsel for the State.
Matter is to be argued by Shri Mukesh Parwal, Advocate, who is not present today on account of sad demise of his father.
Counsel for the State submits that the matter may be listed on any fixed date after two weeks.
Prayer appears reasonable.
Let the matter be listed on 26.09.2023.
(SUBODH ABHYANKAR) JUDGE Bahar Signature Not Verified Signed by: BAHAR CHAWLA Signing time: 08-09-2023 18:54:07