Citation : 2021 Latest Caselaw 5338 MP
Judgement Date : 13 September, 2021
1 WP-11361-2021
The High Court Of Madhya Pradesh
WP-11361-2021
(JAGRUT PALAK SANGH SAMITI Vs THE STATE OF MADHYA PRADESH AND OTHERS)
3
Jabalpur, Dated : 13-09-2021
Heard through Video Conferencing.
Shri Abhinav Malhotra, learned counsel for the petitioner.
Shri Pushpendra Yadav, learned Additional Advocate General for the
respondent/State.
Shri Akhil Godha, learned counsel for respondent no.2. Shri Girish Shrivastava and Shri Gaurav Chhabra, learned counsel for respondent no.3.
Learned counsel for the petitioner submits that he has filed certain interlocutory applications today in the Registry. He may provide the copy of the aforesaid interlocutory applications to the counsel for respondents during course of the day.
Learned counsel for the respondents prays for and is granted time by way of last opportunity, to file their reply to the aforesaid interlocutory
applications as well as to the present writ petition.
Matter to come up on 23/09/2021.
In the meanwhile, the direction contained in the earlier judgment of this Court dated 4/11/2020 passed in W.P. No.9293/2020 shall continue to apply.
In the meanwhile, it is directed that no private educational institutions/schools shall deprive any student from participating in Online Classes for mere reason of non-payment of fees.
(MOHAMMAD RAFIQ) (VIJAY KUMAR SHUKLA)
CHIEF JUSTICE JUDGE
navin
Signature Not Verified
SAN
Digitally signed by NAVEEN NAGDEVE
Date: 2021.09.15 11:17:42 IST
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