Citation : 2023 Latest Caselaw 7183 MP
Judgement Date : 2 May, 2023
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
WP No. 13685 of 2017
(JOHN PRAKASH Vs OMKAR PRASAD CHOUKSEY AND OTHERS)
Dated : 02-05-2023
Shri Deepak Awasthi, learned counsel for the petitioner.
Ms. C. Veda Rao, learned counsel for respondent No.2.
Learned counsel for the petitioner submits that the judgement in another case which has bearing on the present case, is required to be produced before this Court.
Aforesaid prayer is opposed by the counsel for respondent No.2. Learned counsel for the petitioner is free to place the said judgment by the next date of hearing.
List on 04/05/2023.
IR, if any, to continue till the next date of hearing. It is made clear that no further adjournment shall be granted to the petitioner on the next date of hearing.
(MANINDER S. BHATTI) JUDGE
Astha
Signature Not Verified Signed by: ASTHA SEN Signing time: 5/3/2023 5:02:35 PM
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