Gurmeet Singh vs The State Of Madhya Pradesh
2023 Latest Caselaw 5194 MP

                                                               1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                       CRA No. 5689 of 2022
                                             (GURMEET SINGH Vs THE STATE OF MADHYA PRADESH)

                          Dated : 28-03-2023
                                 None for the appellant.

                                 Shri Kapil Mahant - Panel Lawyer for the respondent/State.

Record of the trial Court has been received. From perusal of the impugned judgment and the evidence available on record, this appeal appears to be arguable, therefore, the appeal is admitted for

final hearing.

Registry is directed to list the appeal for final hearing in due course. Today advocates are abstaining from work as per the memorandum No.08/2023 issued by the State Bar Council of Madhya Pradesh calling upon the Association of Advocates to abstain from work on 28/03/2023.

I n the light of the direction issued in Para 18(ii) of the order dated 24/03/2023 passed by the Division Bench of this Court at Jabalpur in Writ Petition No.7295/2023 (In Reference (Suo Moto) Vs. Chairman, State Bar Council of M.P. and others), Registry of this Court is directed to register a

contempt case separately against the following contemnors, who have filed Vakalatnama on behalf of the parties and issue show cause notice against them as to why they be not punished for committing contempt of the Court.

For the appellant :- Shri Abhay Saraswat, Shri Aman Yadav, Shri Apoorv Joshi, Shri Jayesh Yadav, Shri Manan Dhakad, Ms. Mayuri Jain and Shri Shadab Ali.

Notice be made returnable within 4 weeks. List the contempt petition immediately after 4 weeks on a date to be fixed Signature Not Verified Signed by: TEJPRAKASH VYAS Signing time: 3/29/2023 11:16:30 AM

by the Registry.

A copy of this order be attached in the concerned contempt case to be registered by the Registry.

(ANIL VERMA) JUDGE Tej

Signature Not Verified Signed by: TEJPRAKASH VYAS Signing time: 3/29/2023 11:16:30 AM