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[Cites 1, Cited by 1]

Madhya Pradesh High Court

Dr. Raj Kumar Parwani vs The State Of Madhya Pradesh on 24 January, 2020

Author: Rohit Arya

Bench: Rohit Arya

1 WP-5546-2019 The High Court Of Madhya Pradesh WP-04367-2019 (DR. SOURABH BADJATIYA Vs DIRECTORATE OF MEDICAL EDUCATION) WP/04367/2019, WP/04465/2019, WP/04472/2019, WP/04518/2019, WP/04547/2019, WP/04591/2019, WP/04641/2019, WP/04811/2019, WP/05546/2019, WP/05681/2019, WP/05682/2019, WP/06402/2019 12 Indore, Dated : 24-01-2020 Parties through their counsel. Let pleadings be completed within four weeks. List after four weeks for analogous hearing along with other pending matters.

(ROHIT ARYA) JUDGE vc VARSHA CHATURV Digitally signed by VARSHA CHATURVEDI DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474011, st=Madhya Pradesh, 2.5.4.20=df59fbf0f5c7485addc8affe3edf20e67d11d7f91045d81139f6792fbd4a e91f, cn=VARSHA CHATURVEDI Date: 2020.01.24 17:37:09 +05'30' EDI