Madhya Pradesh High Court
Madhya Pradesh Hast Shilp Avam Hath ... vs Union Of India on 6 May, 2016
1
Writ Petition Nos.6976/2013, 12633/2013, 6561/2014,
6562/2014, 6563/2014, 6564/2014, 6565/2014, 6566/2014,
7759/2014, 1974/2016, 2398/2016, 3402/2016
06.05.2016
W.P. No.6976/2013
Parties through their respective counsel. I.A. No.7225/2013 - application for amendment. This application is withdrawn in terms of order dated 24.06.2013.
Wrongly listed. Remove from the Board. I.A. No.8710/2013 - application for taking additional documents on record is allowed in the interest of justice as it is not opposed.
I.A. No.12416/2013- for urgent hearing was filed in September, 2013. Thereafter matter has proceeded further. Hence, disposed of.
I.A. No.1974/2016: It is agreed between the parties that this application is disposed of in terms of order dated 30.04.2016. Hence, no further orders are required. Remove from the Board.
W.P. No.1974/2016:
Admit.
To be heard along with W.P. No.6976/2013.2
Matters to proceed for final hearing under appropriate caption as per its turn.
(A. M. Khanwilkar) (Sanjay Yadav)
Chief Justice Judge
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