Madhya Pradesh High Court
St. Marys Pg College vs The State Of Madhya Pradesh on 15 January, 2018
THE HIGH COURT OF MADHYA PRADESH WP-920-2018 sh (ST. MARYS PG COLLEGE Vs THE STATE OF MADHYA PRADESH) e 1 ad Jabalpur, Dated : 15-01-2018 Pr Shri Surendra Singh, learned Senior Counsel with Shri Robin Dey and Shri Siddharth Singh, learned counsel for the petitioner and a Shri R.K. Verma, learned Additional A.G. with Shri G.P. Singh, hy learned Government Advocate. Learned Senior counsel submits that ad WP. No. 1100/18 is also listed today before a Coordinate Bench M (Honâble Ms. Justice Vandana Kasrekar) wherein similar questions are involved.
of Learned Senior counsel further submits that a prayer was made rt before Honâble the Chief Justice today for listing both the matters ou analogously. In view of time constrained and urgency, the Honâble the Chief Justice has given liberty to him to make such a mention C before the respective bench. It is prayed that both the matters may be h heard together.
ig Learned Additional A.G. has no objection. H Registry is directed to list this matter today in the second half with WP. No. 1100/18 before the Honâble Ms. Justice Vandana Kasrekar.
(SUJOY PAUL) JUDGE mohsin Digitally signed by MOHAMMED MOHSIN QURESHI Date: 2018.01.15 03:58:04 -08'00' H ig h C ou rt of M ad hy a Pr ad e sh