Ved Prakash Gupta vs The State Of Madhya Pradesh
2023 Latest Caselaw 12258 MP

                                                                1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                          WA No. 591 of 2022
                                  (VED PRAKASH GUPTA AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                         Dated : 01-08-2023
                                  Shri Vipin Yadav - Advocate for the appellants.

                                  Shri Ankit Agrawal - Government Advocate for the respondent-State of

M.P.

Heard on admission.

The appeal is admitted for final hearing.

Learned counsel for the parties pray for listing of this appeal for final hearing today itself and undertake to conclude their arguments within fifteen minutes.

List for final hearing in the second half of the day, i.e. today itself.

                            (SUJOY PAUL)                                        (ACHAL KUMAR PALIWAL)
                               JUDGE                                                    JUDGE



                                  Later on:-

Learned counsel for the appellant prays for a day's time to argue the

matter armed with relevant judgments.

Learned counsel for the respondent has no objection. List the matter on 03.08.2023 immediately after motion hearing cases. I.R. (if any) shall remain in operation till the next date of hearing.

                            (SUJOY PAUL)                                        (ACHAL KUMAR PALIWAL)
                               JUDGE                                                    JUDGE

                         bks/sh

Signature Not Verified
Signed by: S HUSHMAT
HUSSAIN
Signing time: 8/2/2023
5:01:25 PM





Signature Not Verified
Signed by: S HUSHMAT
HUSSAIN
Signing time: 8/2/2023
5:01:25 PM