Vishal Tamrakar vs The State Of Madhya Pradesh
2023 Latest Caselaw 12538 MP

                                                                 1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                     MCRC No. 21588 of 2016
                                             (VISHAL TAMRAKAR Vs THE STATE OF MADHYA PRADESH)

                           Dated : 03-08-2023
                                  Shri Manish Datt - Senior Advocate with Shri Neeraj Shah - Advocate

                           for petitioner.
                                  Shri   Santosh    Yadav    -       Deputy    Government       Advocate   for
                           respondent/State.

Deputy Government Advocate appearing for State prays for short time to

argue the case.

Learned Senior Counsel appearing for petitioner made a request that Court be ordered not to deliver final judgment in case till next date of hearing.

No such order can be passed by Court restraining Judicial Officer from doing judicial work.

In these circumstances, I.A. No. 24011/2016 filed for grant of interim relief is dismissed.

List the matter in on 14.08.2023.

(VISHAL DHAGAT) JUDGE

vkt

Signature Not Verified Signed by: VINOD KUMAR TIWARI Signing time: 04-08-2023 18:17:33