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Association Of Private ... vs The State Of Madhya Pradesh
2021 Latest Caselaw 1340 MP

Citation : 2021 Latest Caselaw 1340 MP
Judgement Date : 6 April, 2021

Madhya Pradesh High Court
Association Of Private ... vs The State Of Madhya Pradesh on 6 April, 2021
Author: Chief Justice
                                                    1                                WP-6509-2019
                         The High Court Of Madhya Pradesh
                                    WP-6509-2019
                   (ASSOCIATION OF PRIVATE UNIVERSITIES MADHYA PRADESH AND OTHERS Vs THE STATE OF
                                            MADHYA PRADESH AND OTHERS)

              14
              Jabalpur, Dated : 06-04-2021
                       Shri Siddharth Gupta, Advocate for the petitioners.
                       Shri    Bramhadatt      Singh,     Government       Advocate      for    the
              respondents/State.

Shri Anoop Nair, Advocate for the respondent-Medical Council of

India (VC).

Shri Bramhadatt Singh, learned Government Advocate for the respondents-State prays for time to prepare the matter and argue it finally.

Learned counsel for the petitioners has pointed out urgency in the matter.

Having regard to the nature of the case, we deem it appropriate to decide the matter finally.

Learned counsel for the petitioners as well as the respondents may file their written note of submissions along with copies of the judgments they

seek to rely upon, before the next date of hearing.

Matter to come up on 27.04.2021.



                      (MOHAMMAD RAFIQ)                                     (SANJAY DWIVEDI)
                       CHIEF JUSTICE                                               JUDGE


              S/


Digitally signed by SACHIN CHAUDHARY Date: 2021.04.06 16:31:42 +05'30'

 
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