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Pushpendra Singh Chauhan vs The State Of Madhya Pradesh
2021 Latest Caselaw 4388 MP

Citation : 2021 Latest Caselaw 4388 MP
Judgement Date : 16 August, 2021

Madhya Pradesh High Court
Pushpendra Singh Chauhan vs The State Of Madhya Pradesh on 16 August, 2021
Author: Sushrut Arvind Dharmadhikari
                                    1
            THE HIGH COURT OF MADHYA PRADESH,
                        BENCH AT GWALIOR
                            WP-14315-2021
   (Pushpendra Singh Chauhan & Ors. Vs. State of M.P. & Ors.)


Gwalior, Dated : 16/08/2021

        Shri R.B.S. Tomar learned counsel for the petitioners.

        Shri Ankur Mody, learned Additional Advocate General for the

respondents/State.

Learned counsel for the petitioners informs that a bunch of

petition filed by the institutions, has been reserved for orders on

10/08/2021 and judgment is still awaited, therefore, he prays for short

adjournment.

List the case in the next week.



   (S.A. Dharmadhikari)                    (Deepak Kumar Agarwal)
           Judge                                 Judge


Digitally signed by RAHUL SINGH PARIHAR

rahul DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474011, st=Madhya Pradesh, 2.5.4.20=eac942476567cd1b39b3da46068403462fdf82 ab676d0cde4dee473fe77953f5, cn=RAHUL SINGH PARIHAR Date: 2021.08.17 11:40:31 -07'00'

 
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