Madhya Pradesh High Court
Smt. Chinta Bai vs Panchayat And Rural Developement ... on 7 January, 2022
Author: Pranay Verma
Bench: Pranay Verma
1 WP-26010-2019
The High Court Of Madhya Pradesh
WP No. 24890 of 2019
(GHANSHYAM Vs PANCHAYAT AND RURAL DEVELOPMENT DEPARTMENT AND OTHERS)
WP/26010/2019
Indore, Dated : 07-01-2022
Shri P R. Bhatnagar, learned counsel for the petitioner .
Shri Sanjay Karanjawala, learned counsel for the respondent/State.
Counsel for the respondent/State prays for and is granted four weeks time for filing reply to the petitions.
List along with W.P. No.29413/2018 in the month of March, 2022.
(PRANAY VERMA) JUDGE jyoti Signature Not Verified SAN Digitally signed by JYOTI CHOURASIA Date: 2022.01.10 14:59:17 IST