Citation : 2022 Latest Caselaw 876 MP
Judgement Date : 18 January, 2022
1
The High Court Of Madhya Pradesh
WP-09095-2020
(MADHYA PRADESH GRAMIN BANK Vs NATIONAL COMMISSION FOR SCHEDULE CASTE GOVT. OF
INDAI)
WP/13523/2015
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
sp
Signature SAN Not Verified
Digitally signed by SAVITRI PATEL Date: 2022.01.19 12:01:04 IST
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