Rishabh Jain vs The State Of Madhya Pradesh
2021 Latest Caselaw 8021 MP

                                                                    1                                CRA-908-2011
                                          The High Court Of Madhya Pradesh
                                                    CRA No. 908 of 2011
                                              (RISHABH JAIN AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                                 36
                                 Jabalpur, Dated : 30-11-2021
                                        Shri Pradeep Naveriya, learned counsel for the appellants.
                                        Shri Manahar Dixit, learned Panel Lawyer for the respondent/State.

Learned counsel for the appellants sought time to place a judgment of Supreme Court before this Court.

Under the circumstances, list the matter on the top of the list on

06.12.2021.

                                      (ATUL SREEDHARAN)                                       (SUNITA YADAV)
                                             JUDGE                                                  JUDGE

                                 RC

Signature Not Verified SAN

Digitally signed by MRS RASHMI CHIKANE PASWAN Date: 2021.12.01 11:46:12 IST