Disclaimer: This has been reported after the availability of the order of the Court and not on media reports so as to give an accurate report to our readers.
Madhya Pradesh High Court: In a writ petition filed by an advocate seeking provision of amenities for specially abled persons to access the Court premises, the Division Bench of Sanjeev Sachdeva, CJ., and Vinay Saraf, J., directed the Registrar General of the High Court to file an audit report on various amenities and facilities available for women, persons with disability, persons suffering from chronic disease and senior citizens in the premises of the High Court, District Courts and Tehsil Court buildings within four weeks.
[Surendra Verma v. High Court of Madhya Pradesh, WP No. 34380 of 2025, decided on 10-2-2026]
Advocates who appeared in this case:
For the petitioner: Deshpal Choudhary
For the respondent: Sandeep Kumar Shukla, Gurdeep Singh Wadhwa, Mayurdeep Mishra