Sumit Jaiswal vs The State Of Madhya Pradesh
2021 Latest Caselaw 8260 MP

                                                                    1                           MCRC-58141-2021
                                          The High Court Of Madhya Pradesh
                                                  MCRC No. 58141 of 2021
                                                   (SUMIT JAISWAL Vs THE STATE OF MADHYA PRADESH)


                                  Jabalpur, Dated : 04-12-2021
                                        Shri Shyam Vishwakarma, learned counsel for the applicant.

                                        Ms. Swati Aseem George, learned Panel Lawyer for respondent/State,

today submits that the case diary will be necessary and prays for short adjournment to call for the case diary.

On the last occasion, she had not made such prayer and sought time to

go through the judgment on which applicant's counsel was placing reliance.

Reluctantly, the case is adjourned. List the matter on 7th December, 2021. Prayer for interim relief shall be considered on the said date.

(VIVEK AGARWAL) JUDGE

ts

Signature Not Verified SAN

Digitally signed by TULSA SINGH Date: 2021.12.04 18:37:21 IST