Citation : 2023 Latest Caselaw 873 MP
Judgement Date : 13 January, 2023
1
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
WP No. 9866 of 2012
(DR. SURENDRA NARAYAN GUPTA Vs PRINCIPAL SECRETARY STATE OF M.P. AND 2 ORS. AND OTHERS)
Dated : 13-01-2023
Shri Murtuza Bohra, learned counsel for the petitioner.
Shri Aakash Sharma, learned G. A. for the respondent/State.
Heard on IA No. 8698/2022, an application for disposal of the writ petition, filed on the ground that the issue involved in this petition has already been decided by the Apex Court in the case of All India Manipur Pensioners
Association Vs. State of Manipur AIR 2019 SC 3338.
Learned counsel for the respondent prays for time to go through the judgment and thereafter argue the matter.
Also heard on IA No. 6879/2022, an application for analogous hearing of identical matters pending before the Principal Seat at Jabalpur. The cases pending at Jabalpur Principal seat cannot be heard analogous at Indore Bench unless the same are transferred. Therefore, I find no reason to allow this application.
Accordingly, IA No. 6879/2022 is rejected.
List the matter in the next week.
(S. A. DHARMADHIKARI) JUDGE
VD
Signature Not Verified Signed by: VARSHA DUBEY Signing time: 1/13/2023 6:18:13 PM
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