Kusum Bai Jain Girls College Bhind vs The State Of Madhya Pradesh
2021 Latest Caselaw 1611 MP

                                            The High Court of Madhya Pradesh

                                                     WP-8429-2020
   (KUSUM BAI JAIN GIRLS COLLEGE BHIND Vs THE STATE OF MADHYA PRADESH AND OTHERS)



   Gwalior dated : 27/04/2021
                            Shri D.K. Katare, learned counsel for the petitioner.

                            Shri Vijay Sundaram, learned Panel Lawyer for the State.

                            Shri D.S. Raghuwanshi, learned counsel for respondent No.5.

Shri Jitendra Sharma, learned counsel for intervenor.

The matter was heard and reserved for passing final order on

11/01/2021, 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)

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

L COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474011, st=Madhya Pradesh, 2.5.4.20=157244b0239a6fd662b29b00 a11fc66a5e160f585aa7a92425f380d47

DUBEY 6b32818, cn=SUNEEL DUBEY Date: 2021.04.28 16:01:14 -07'00'