Madhya Pradesh High Court
M/S Nathmal Dwarkadas A Firm Thr. Shri ... vs M.P. State Agricultural Marketing ... on 29 April, 2022
Author: Pranay Verma
Bench: Pranay Verma
1
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
WP-16322-2020
(((((((((((((((((M/S NATHMAL DWARKADAS A FIRM THR. SHRI PRAVEEN S/O GOKULDAS JHAWAR Vs M.P.
STATE AGRICULTURAL MARKETING BOARD (MARKETING BOARD))))))))))))))))))
WP/16169/2020, WP/16171/2020, WP/16174/2020, WP/16181/2020, WP/16183/2020,
WP/16191/2020, WP/16193/2020, WP/16195/2020, WP/16196/2020, WP/16197/2020,
WP/16199/2020, WP/16201/2020, WP/16203/2020, WP/16220/2020, WP/16319/2020,
WP/16320/2020, WP/16322/2020, WP/16325/2020, WP/16328/2020, WP/16329/2020,
WP/16330/2020, WP/16333/2020, WP/16334/2020, WP/16338/2020, WP/16342/2020,
WP/16356/2020, WP/16359/2020, WP/16361/2020, WP/17258/2020, WP/17272/2020,
WP/27973/2021
Dated : 29-04-2022
Parties through counsel.
In the petitions in which reply has not been filed learned counsel for the
respondents are directed to file their reply within a period of 4 weeks. Rejoinder to
the same be filed within 4 weeks thereafter.
In the petitions in which reply has been filed learned counsel for the petitioners may file their rejoinder to the same within a period of 8 weeks.
List after 8 weeks.
I.R. to continue, till next date of hearing.
(PRANAY VERMA) JUDGE Aiyer Signature Not Verified SAN Digitally signed by JAGDISHAN AIYER Date: 2022.04.29 18:33:13 IST