Madhya Pradesh High Court
Tulsiram Chadar vs The State Of Madhya Pradesh on 29 November, 2021
Author: Sushrut Arvind Dharmadhikari
Bench: Sushrut Arvind Dharmadhikari
1 WP-19433-2017
The High Court Of Madhya Pradesh
WP-19433-2017
((TULSIRAM CHADAR Vs THE STATE OF MADHYA PRADESH))
WP/09406/2017, WP/19433/2017, WP/19440/2017, WP/21417/2017, WP/22944/2017, WP/22955/2017, WP/22956/2017, WP/22958/2017, WP/22959/2017, WP/22960/2017, WP/22962/2017, WP/22964/2017, WP/23080/2017, WP/23180/2017, WP/23182/2017, WP/23191/2017, WP/23192/2017, WP/23194/2017, WP/23196/2017, WP/23251/2017, WP/23253/2017, WP/23254/2017, WP/23255/2017, WP/23257/2017, WP/23368/2017, WP/23375/2017, WP/23379/2017, WP/23387/2017, WP/23390/2017, WP/23501/2017, WP/00813/2018, WP/00978/2018, WP/01069/2018, WP/01101/2018, WP/01105/2018, WP/01108/2018, WP/01155/2018, WP/01157/2018, WP/01158/2018, WP/01162/2018, WP/01501/2018, WP/01513/2018, WP/01515/2018, WP/01561/2018, WP/01571/2018, WP/01579/2018, WP/01859/2018, WP/01860/2018, WP/01864/2018, WP/01870/2018, WP/01873/2018, WP/01874/2018, WP/02075/2018, WP/02077/2018, WP/02081/2018, WP/02085/2018, WP/02086/2018, WP/02089/2018, WP/02090/2018, WP/02091/2018, WP/02096/2018, WP/02218/2018, WP/03150/2018, WP/03151/2018, WP/03867/2018, WP/03922/2018, WP/03924/2018, WP/03927/2018, WP/03929/2018, WP/05265/2018, WP/05267/2018, WP/05270/2018, WP/05294/2018, WP/05295/2018, WP/05296/2018, WP/06320/2018, WP/06324/2018, WP/06326/2018, WP/06327/2018, WP/06328/2018, WP/07900/2018, WP/07944/2018, WP/08488/2018, WP/10688/2018, WP/13199/2018, WP/14078/2018, WP/14081/2018, WP/14128/2018, WP/18481/2018, WP/20802/2018, WP/23086/2018, WP/24108/2018, WP/27052/2018, WP/27152/2018, WP/27209/2018, WP/27212/2018, WP/27271/2018, WP/27286/2018, WP/27296/2018, WP/27301/2018, WP/27304/2018, WP/27305/2018, WP/27423/2018, WP/27427/2018, WP/27496/2018, WP/27498/2018, WP/27700/2018, WP/27711/2018, WP/27786/2018, WP/27789/2018, WP/28762/2018, WP/28768/2018, WP/28771/2018, WP/28773/2018, WP/28971/2018, WP/29281/2018, WP/29282/2018, WP/29287/2018, WP/29391/2018, WP/29392/2018, WP/00616/2019, WP/01154/2019, WP/01158/2019, WP/01164/2019, WP/01264/2019, WP/01270/2019, WP/01338/2019, WP/01369/2019, WP/01370/2019, WP/01372/2019, WP/01869/2019, WP/01875/2019, WP/02343/2019, WP/02344/2019, WP/02346/2019, WP/02364/2019, WP/02366/2019, WP/02528/2019, WP/02532/2019, WP/02537/2019, WP/03583/2019, WP/03670/2019, WP/03671/2019, WP/03829/2019, WP/03835/2019, WP/04508/2019, WP/06259/2019, WP/06263/2019, WP/06269/2019, WP/07131/2019, WP/09740/2019, WP/10328/2019, WP/10902/2019, WP/12195/2019, WP/14479/2019, WP/14878/2019, WP/14879/2019, WP/27396/2019, WP/09122/2020, WP/15964/2020, WP/15965/2020, WP/15967/2020, WP/17696/2020, WP/17709/2020, WP/19779/2020, WP/01714/2021, WP/02029/2021, WP/02030/2021, WP/02039/2021, WP/09797/2021, WP/15236/2021, WP/22837/2021, WP/22859/2021, WP/22865/2021, WP/23271/2021, WP/23272/2021, WP/23278/2021, WP/23279/2021, WP/23330/2021, WP/23342/2021, WP/24360/2021, WP/24363/2021, WP/24372/2021, WP/24590/2021, WP/24591/2021, WP/24593/2021, WP/24594/2021, WP/24598/2021 12 Jabalpur, Dated : 29-11-2021 Parties through their respective counsel.
Learned counsel for the petitioner is adjusted.
List these matters in the 2 nd week of January, 2022.
Interim relief, if any, shall remain continue till the next date of hearing.
(S. A. DHARMADHIKARI) JUDGE vc Signature Not Verified SAN Digitally signed by VARSHA CHOURASIYA Date: 2021.11.30 12:42:49 IST