Yadvendra Singh Jaggu Bhaiya vs Shri Rakesh Giri
2023 Latest Caselaw 1672 MP

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                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                           EP No. 12 of 2019
                                        (YADVENDRA SINGH JAGGU BHAIYA Vs SHRI RAKESH GIRI AND OTHERS)

                          Dated : 30-01-2023
                                  Shri S. M. Guru - Advocate for the petitioner.

                                  Shri Pramod Thakre - Advocate for respondents.

Learned counsel for the parties seeks adjournment and have contended that they will argue positively on 1st February 2023.

In the preceding order it was made clear that no further adjournment will

be granted.

Shri Shroti, learned counsel for respondent is not present, likewise learned counsel for the petitioner also seeks time.

Time is granted subject to condition that if arguments will not be advanced on 1.2.2023, the matter will be reserved for judgment.

List on 1.2.2023.

(DINESH KUMAR PALIWAL) JUDGE

mrs. mishra

Signature Not Verified Signed by: DEEPA MISHRA Signing time: 2/2/2023 1:23:10 PM