Dr. Narendra Kumar Dhingra vs The State Of Madhya Pradesh
2022 Latest Caselaw 14202 MP

                                                                                  1
                                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                                       AT GWALIOR
                                                                          WP No. 24228 of 2022
                                                    (DR. NARENDRA KUMAR DHINGRA Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                             Dated : 02-11-2022
                                                     Shri S.K. Shrivastava, learned counsel for the petitioner.

                                                     Shri M.P.S. Raghuvanshi, learned Additional Advocate General for the
                                           respondent-State.

In view of the fact regarding pendency of SLP (c) No.14963/2022 arising out of the judgment and order dated 23/08/2022 passed in W.P. No.18860/2022 by the Principal Seat at Jabalpur, we defer the hearing of this case.

List this case in the month of November, 2022.

                                                  (ROHIT ARYA)                                  (MILIND RAMESH PHADKE)
                                                     JUDGE                                               JUDGE

                                           pd

PAWAN Digitally signed by PAWAN DHARKAR DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya

DHARK Pradesh, 2.5.4.20=5da1b3ce5c6aee672b1f51a5cff566 1c113046ab7ebb8031c36dcac4472c040a, pseudonym=22FE9CB9F7CF0345E7FFAC90 31E38DF6A29B4C10,

AR serialNumber=C72B9531562BC6028F5D6E4 2E82477C85878470B30E4A7672CCA523E83 C0BCB9, cn=PAWAN DHARKAR Date: 2022.11.02 16:26:24 +05'30'