Hakeem Abdul Hameed Educational ... vs Union Of India Ayurvedic Yoga ...
2023 Latest Caselaw 9155 MP

                                                               1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                        WP No. 11425 of 2022
                             (HAKEEM ABDUL HAMEED EDUCATIONAL AND CHARITABLE TRUST DEWAS THROUGH ITS
                           SECRETARY DR. ZIA UR REHMAN S Vs UNION OF INDIA AYURVEDIC YOGA NATUROPATHY UNANI
                                               SIDDHA AND HOMEOPATHY (AYUSH) AND OTHERS)

                         Dated : 19-06-2023
                                  Shri Ashutosh Nimgaonkar, counsel for the petitioner.
                                  Shri Himanshu Joshi, deputy solicitor general for the respondent No.1 /

Union of India.

Shri Aniket Naik, Deputy Advocate General for the respondent No.2/State.

Smt. Swati Ukhale, counsel for the respondent No.3.

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.

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

                         Arun/-




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