Citation : 2022 Latest Caselaw 947 MP
Judgement Date : 19 January, 2022
The High Court Of Madhya Pradesh CRR No. 2879 of 2021 (GEETA PANIKA Vs THE STATE OF MADHYA PRADESH)
Jabalpur, Dated : 19-01-2022 Heard through Video Conferencing.
Shri Kaustubh Singh, counsel for the petitioner. Shri Nagendra Singh Solanki, Panel Lawyer for the State. Learned counsel for the petitioner seeks time to find out and to place some judgment on record to support his submission.
Time is granted.
List the case after two weeks.
(VIRENDER SINGH) JUDGE
@shish
Signature Not Verified SAN
Digitally signed by ASHISH KUMAR JAIN Date: 2022.01.20 10:20:56 IST
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!