Indira Gandhi Memorial ... vs Union Of India
2023 Latest Caselaw 10157 MP

                                                              1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                       WP No. 25353 of 2018
                         (INDIRA GANDHI MEMORIAL HOMOEOPATHIC MEDICAL COLLEGE AND RESEARCH CENTRE (RUN BY
                                          NOBLE EDUCATION SOCI Vs UNION OF INDIA AND OTHERS)

                         Dated : 04-07-2023
                                  Shri Ashok Kumar Sethi, Senior Advocate with Shri Harish Joshi,

                         Advocate for the petitioner No.1.
                                  Shri Himanshu Joshi, Advocate for the Respondent No.1.

Shri Bhuwan Gautam, Advocate for the Respondents/State.

The issue involved in this case is the subject matter before the Principal

Seat at Jabalpur. Arguments have already been heard and the case is reserved for judgment.

Counsel for the parties submitted that the case be adjourned sine-die with liberty to either of the parties to make an appropriate application after the judgment is delivered at Principal Seat at Jabalpur.

Accordingly the case is adjourned sine-die with aforesaid liberty.

                            (S. A. DHARMADHIKARI)                                             (HIRDESH)
                                     JUDGE                                                      JUDGE

                         Arun/-




Signature Not Verified
Signed by: ARUN NAIR
Signing time: 05-07-
2023 13:47:35