Arun Hariramani vs The State Of Madhya Pradesh
2023 Latest Caselaw 1677 MP

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                                          IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT JABALPUR
                                                         MCRC No. 4673 of 2023
                                         (ARUN HARIRAMANI Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                           Dated : 30-01-2023
                                    Shri Anurag Gohil - Advocate for the applicant.

                                    Shri Prasanjit Chaterjee - Panel Lawyer for respondent No.1/State.

Shri Rakesh Kumar Jain - Advocate for respondent No.2/Central Railway.

Counsel appearing for the respondent-Central Railway seeks time to file

reply to the pending I.As.

Thus, in the interest of justice, time is granted. List after ten days.

Trial Court is directed not to pass the final judgment till the next date of hearing.

(SMT. ANJULI PALO) JUDGE

Prachi

Signature Not Verified Signed by: PRACHI PANDEY Signing time: 1/31/2023 6:27:26 PM