Rambharos Mahobia vs The Chairman
2022 Latest Caselaw 875 MP

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                              The High Court Of Madhya Pradesh
                                       WP No. 13523 of 2015
                                       (RAMBHAROS MAHOBIA Vs THE CHAIRMAN AND OTHERS)

                                                        WP/09095/2020
                      Jabalpur, Dated : 18-01-2022
                            Heard through Video Conferencing.

                            Parties through their counsel.
                            Since the learned counsel appearing for respondent No.2 in W.P.

No.9095/2020 submits that his client is suffering from cancer and therefore, he prays for earlier disposal of the writ petition.

Learned counsel for the parties undertake to file a written synopsis along with judgments to be cited and the same would be submitted within the period of 15 days from today.

With the aforesaid, the matter is taken to be listed for final hearing in the week commencing 14.02.2022.

(PURUSHAINDRA KUMAR KAURAV) JUDGE

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Signature SAN Not Verified

Digitally signed by SAVITRI PATEL Date: 2022.01.19 12:00:56 IST