Liyakat vs The State Of Madhya Pradesh
2022 Latest Caselaw 1660 MP

                                                                              1
                                                       The High Court Of Madhya Pradesh
                                                                MCRC No. 5144 of 2022
                                                                (LIYAKAT Vs THE STATE OF MADHYA PRADESH)

                                             Indore, Dated : 04-02-2022
                                                   Heard through Video Conferencing.

                                                   Shri Palash Choudhary, learned counsel for the applicant.
                                                   Shri Viraj Godha, learned PL for the respondent/State.

After arguing for sometime, learned counsel for the applicant prays for adjournment on the ground to place certain judgments.

List after two weeks.

(VIJAY KUMAR SHUKLA) JUDGE

soumya

Signature Not Verified VerifiedDigitally Digitally signed by SAN SOUMYA RANJAN DALAI Date: 2022.02.04 17:38:24 IST