Rohit Gami vs Union Of India Staff Selection ...
2023 Latest Caselaw 6995 MP

                                                               1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                       WP No. 19419 of 2020
                                   (ROHIT GAMI Vs UNION OF INDIA STAFF SELECTION COMMISSION AND OTHERS)

                          Dated : 28-04-2023
                                  Shri Arvind Parmar - Advocate for the petitioner.

                                  Shri Aniket Naik- Advocate for the respondents.

Learned counsel for the respondents has submitted that the issue raised in this petition is pending before the Hon'ble Supreme Court in SLPs preferred against judgments passed by the Bombay High Court and Kerala High Court.

Since the issue raised in this petition is already pending adjudication before the Hon'ble Supreme Court, I deem it fit to adjourn the hearing of the present petition awaiting orders from the Supreme Court.

List after four months.

(PRANAY VERMA) JUDGE

jyoti

Signature Not Verified Signed by: JYOTI CHOURASIA Signing time: 29-Apr-23 11:21:15 AM