Madhya Pradesh High Court
Leeladhar Choubey vs The State Of Madhya Pradesh on 20 June, 2019
1 WP-782-2018
The High Court Of Madhya Pradesh
WP-00782-2018
((((((((((((((((((((((((((LEELADHAR CHOUBEY Vs THE STATE OF MADHYA PRADESH)))))))))))))))))))))))))) WP/12603/2017, WP/13130/2017, WP/13708/2017, WP/13880/2017, WP/13993/2017, WP/14461/2017, WP/14769/2017, WP/14907/2017, WP/15025/2017, WP/15066/2017, WP/15394/2017, WP/15636/2017, WP/15659/2017, WP/16045/2017, WP/16106/2017, WP/16286/2017, WP/16470/2017, WP/16667/2017, WP/16668/2017, WP/16689/2017, WP/17116/2017, WP/17309/2017, WP/18834/2017, WP/18890/2017, WP/20437/2017, WP/00782/2018, WP/00862/2018, WP/02867/2018, WP/04588/2018, WP/08489/2019 25 Jabalpur, Dated : 20-06-2019 Parties through their counsel.
List this matter on 4th July 2019.
In the meantime learned counsel for the State is directed to seek instructions and to file a short reply making clear their stand regarding Merger Policy.
(NANDITA DUBEY) JUDGE vivek Digitally signed by VIVEK KUMAR TRIPATHI Date: 21/06/2019 10:33:35