Vineet Saxena vs Smt. Urmila Devi Gupta
2021 Latest Caselaw 1609 MP

                                               The High Court of Madhya Pradesh

                                                           CONC-415-2017
                                                  VINEET SAXENA VS. SMT. URMILA DEVI GUPTA



              Gwalior dated : 27/04/2021
                                      Shri S.S. Kushwaha, learned counsel for the petitioner.

                                      Shri Pramod Kumar Gohadkar, learned counsel for respondents.

The matter was heard and reserved for passing final order on

11/12/2020, however, since the judgment could not be pronounced and

much time have elapsed, it would be appropriate to hear the matter

again.

Accordingly, the case stands released to be listed again for hearing

as early as possible.

(Sheel Nagu) Judge (27/04/2021)

Digitally signed by SUNEEL

SUNEE DUBEY DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH

L GWALIOR, postalCode=474011, st=Madhya Pradesh, 2.5.4.20=157244b0239a6fd662

DUBEY b29b00a11fc66a5e160f585aa7 a92425f380d476b32818, cn=SUNEEL DUBEY Date: 2021.04.28 15:58:06

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