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Adivasi Vidhya Shiksha Prasar Avam ... vs The State Of Madhya Pradesh on 26 November, 2018

Bench: Rohinton Fali Nariman, Navin Sinha

     ITEM NO.52                               COURT NO.8                  SECTION IV-A

                                  S U P R E M E C O U R T O F      I N D I A
                                          RECORD OF PROCEEDINGS

             Petition(s) for Special Leave to Appeal (C)             No(s).    29496/2018

     (Arising out of impugned final judgment and order dated 04-09-2018
     in WP No. 19335/2017 passed by the High Court Of M.P. At Gwalior)

     ADIVASI VIDHYA SHIKSHA PRASAR AVAM
     SAMAJ KALYAN SAMITI GWALIOR                                           Petitioner(s)

                                                     VERSUS

     THE STATE OF MADHYA PRADESH & ORS.                                    Respondent(s)

     Date : 26-11-2018 This petition was called on for hearing today.

     CORAM :
                            HON'BLE MR. JUSTICE ROHINTON FALI NARIMAN
                            HON'BLE MR. JUSTICE NAVIN SINHA


     For Petitioner(s)                 Mr.   Amitesh Kumar, Adv.
                                       Ms.   Priti Kumari, Adv.
                                       Ms.   Binisa Mohanty, Adv.
                                       Mr.   Mritunjay Kumar Sinha, AOR

     For Respondent(s)                 Mr. Saurabh Mishra, AAG
                                       Mr. Sunny Choudhary, AOR

                                       Mr. V.S.R. Krishna, Adv.
                                       Mr. T. Mahipal, AOR

                                       Mr. Tapan Trivedi, AOR



                             UPON hearing the counsel the Court made the following
                                                O R D E R

The original of the document contained at Page 22 of the SLP paperbook be produced before this Court within a period of one week from today.

(MANAV SHARMA) (TAPAN KUMAR CHAKRABORTY) COURT MASTER (SH) ASSISTANT REGISTRAR