Shafiq Mohd. Khan vs The State Of Madhya Pradesh
2023 Latest Caselaw 18085 MP

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR WP No. 19037 of 2013 (DR. SURENDRA KUMAR RAI Vs THE STATE OF MADHYA PRADESH AND OTHERS)

WP/00916/2012, WP/03424/2012, WP/03425/2012 Dated : 30-10-2023 Parties through their counsel.

Ms. Kritika Khare, learned P.L. for the State is directed to examine whether the stand of petitioners is correct that the matter is covered by the judgment of Supreme Court in (R.S. Sohane v. State of M.P.), (2019) 16 SCC 796. The State counsel may also examine whether all the connected

petitions are relating to aided institutions.

As agreed, list the case on Wednesday i.e. 01.11.2023 for further consideration / final disposal.

(SUJOY PAUL) JUDGE

sarathe

Signature Not Verified Signed by: NAVEEN KUMAR SARATHE Signing time: 10/31/2023 6:32:58 PM