Reva Para Medical College Anuppur ... vs The State Of Madhya Pradesh
2022 Latest Caselaw 877 MP

                                                                                    1
                                                         The High Court Of Madhya Pradesh
                                                                   WP No. 1030 of 2022
                                              (REVA PARA MEDICAL COLLEGE ANUPPUR NEAR GOVT. ITI SHANTI NAGAR ANUPPUR Vs THE STATE
                                                                       OF MADHYA PRADESH AND OTHERS)

                                              Jabalpur, Dated : 18-01-2022
                                                        Heard through Video Conferencing.

                                                        Shri Amit Seth, learned counsel for the petitioner.
                                                        Shri Piyush Kumar Tiwari, learned counsel for the respondent No.2.

Shri Satish Verma, learned counsel for the respondent No.3. As jointly prayed by the counsel for the parties, list this matter along

with W.P. No.1014/2022.

In the meantime, learned counsel for the respondents may seek instructions whether this matter is covered by the judgment of this Court Annexure-P/21.

                                                 (SUJOY PAUL)                                      (ARUN KUMAR SHARMA)
                                                    JUDGE                                                  JUDGE

                                              Priya.P




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Digitally signed by priyanka pithawe mishra Date: 2022.01.19 17:03:10 IST