District Homeopathic Medical ... vs The State Of Madhya Pradesh
2023 Latest Caselaw 9152 MP

                                                                  1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT INDORE
                                                         WP No. 8950 of 2022
                           (DISTRICT HOMEOPATHIC MEDICAL COLLEGE RATLAM AND OTHERS Vs THE STATE OF MADHYA
                                                        PRADESH AND OTHERS)

                         Dated : 19-06-2023
                                  Shri Ritesh Kumar Sharma, Advocate for the petitioner.

                                  Shri Aniket Naik, Deputy Advocate General for the respondent

No.1/State.

Shri Himanshu Joshi, Deputy Solicitor General for the respondent/Union of India.

Learned counsel for the respondents informed that identical issue has already been heard and reserved for orders before the Principal Seat at Jabalpur, so awaiting the judgment the matter may be adjourned.

At the request, list the matter after two weeks. The interim, if any, relief granted earlier shall continue till the next date of hearing.

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

                         Arun/-




Signature Not Verified
Signed by: ARUN NAIR
Signing time: 20-06-
2023 10:21:15