Madhya Pradesh High Court
Dr. Ramesh vs Urban Development And Housing ... on 8 January, 2018
1
Matters notified on the Board dated 08.01.2018
08.01.2018
Common Order
S. No. as per Case No. cause list
3. CRA No.619/2014 3.1 CRA No.672/2014 3.2 CRA No.872/2014 4. CRA No.107/2016 4.1 CRA No.149/2016 4.2 CRA No.252/2016 4.3 CRA No.253/2016 4.4 CRA No.254/2016 4.5 CRA No.266/2016 4.6 CRR No.188/2016 4.7 MCRC No.1587/2016 4.8 CRA No.311/2016 4.9 MCRC No.2874/2016 4.10 CRA No.517/2016 6. CRA No.86/2017 7. CRA No.1104/2017 7.1 CRA No.1133/2017 14. WP (PIL) No.8130/2015 24. WP No.5927/2017 25. WP No.6153/2017 56. FA No.890/2012 58. MA No.1830/2013 60. ITA No.82/2016 61. TR No.05/2017 61.1 TR No.06/2017 Due to call made by the Madhya Pradesh State Bar Council, the advocates are abstaining from Court work, and therefore, we adjourn the case.
List the matter after three weeks. Interim relief, if any, to continue in the concerned case till the next date of hearing.
(P.K. Jaiswal) (Virendra Singh)
Judge Judge
rcp
Ramesh Digitally signed by Ramesh Chandra Pithwe
DN: c=IN, o=High Court of Madhya Pradesh, ou=Administration, postalCode=452001, st=Madhya Pradesh, Chandra Pithwe 2.5.4.20=5657c7dcce52095b400cf9f273e8b1cd636bdbf86f330909bb87 923adec1e27a, cn=Ramesh Chandra Pithwe Date: 2018.01.11 14:16:32 +05'30'