Citation : 2023 Latest Caselaw 1780 MP
Judgement Date : 31 January, 2023
IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR WP No. 25462 of 2022 (UDAY RAJ SINGH (DIED) THROUGH LEGAL HEIRS MERA SINGH AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)
Dated : 31-01-2023 None for the petitioners.
On 10.11.2022 also none appeared for the petitioners. Registry has raised objection regarding maintainability of writ petition. Objection of Registry is overruled in view of Division Bench judgment passed by this Court in W.A. No.464/2011 dated 02.12.2013.
Petitioner is granted one more opportunity to argue the case. It is made clear that if no one appears for petitioners on the next date of hearing then writ petition shall be dismissed for want of prosecution.
(VISHAL DHAGAT) JUDGE
kundan
Signature Not Verified Signed by: ARVIND KUMAR DUBEY Signing time: 2/1/2023 2:34:59 PM
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