Anju Alias Piyari Bai vs The State Of Madhya Pradesh
2023 Latest Caselaw 4202 MP

                                                              1
                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                       CRA No. 307 of 2016
                                    (ANJU ALIAS PIYARI BAI AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                          Dated : 16-03-2023
                                 Shri Vijay Shrivastava - Advocate for the appellants.

                                 Shri Arvind Singh - Government Advocate for the respondent.

Learned counsel for the appellants has concluded his arguments. At this stage Shri Rajesh Yadav, Advocate entered appearance and submits that he is appearing for appellants No.2 and is borrowing the arguments of Shri Vijay

Shrivastava.

Learned Government Advocate has no objection.

It is pertinent to note that on a specific query from the Bench, Shri Vijay Shrivastava, Advocate fairly admitted that he never informed this Court that he is appearing only for appellant Nos.1 & 3 and appellant No.2 is represented by some other counsel.

Since other counsel appearing for appellant No.2 has borrowed the argument of Shri Vijay Shrivastava and parties concluded their arguments, case is reserved for judgment.

                              (SUJOY PAUL)                                 (AMAR NATH (KESHARWANI))
                                 JUDGE                                              JUDGE

                          R




Signature Not Verified
Signed by: ROSHNI SINGH
Signing time: 17-Mar-23
4:20:12 PM