Smt. Priyanka Rajpoot vs The State Of Madhya Pradesh
2021 Latest Caselaw 1337 MP

                                                                         1                               CRR-3690-2017
                                              The High Court Of Madhya Pradesh
                                                         CRR-3690-2017
                                               (SMT. PRIYANKA RAJPOOT Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                   7
                                   Jabalpur, Dated : 06-04-2021
                                             Shri Amit Dubey, counsel for the applicant.
                                             Shri Himanshu Tiwari, P.L. for the respondent / State.

None for the respondent No.2 though represented. In the absence of learned counsel for respondent No.2 matter is adjourned.

However, it is directed that the trial court may conclude the trial but not pass the judgment in the case before the next date of hearing.

List the case after two weeks. A copy of this order be sent to the trial court for necessary compliance.

(RAJEEV KUMAR DUBEY) JUDGE

sarathe

Signature Not Verified SAN

Digitally signed by NAVEEN KUMAR SARATHE Date: 2021.04.07 11:25:36 IST