Citation : 2023 Latest Caselaw 9160 MP
Judgement Date : 19 June, 2023
1
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
WP No. 4012 of 2023
(R.N. KAPOOR MEMORIAL HOMEOPATHIC HOSPITAL AND MEDICAL COLLEGE THROUGH ITS
AUTHORISED SIGNATORY SHRI Vs UNION OF INDIA AND OTHERS)
Dated : 19-06-2023
Shri Mohammed Imran Khan, counsel for the petitioner.
Shri Himanshu Joshi, Deputy Solicitor General for the respondent
No.1/Union of India.
Shri Aniket Naik, counsel for the Respondent No.4/State.
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
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