Mahesh Rajak vs The State Of Madhya Pradesh
2023 Latest Caselaw 19915 MP

Madhya Pradesh High Court

Mahesh Rajak vs The State Of Madhya Pradesh on 28 November, 2023

Author: Anuradha Shukla

Bench: Anuradha Shukla

                                                              1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                       CRR No. 1565 of 2016
                                        (MAHESH RAJAK AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                           Dated : 28-11-2023
                                 None for the applicants.

                                 Shri Purushottam Soni - Panel Lawyer for the respondent/State.

The case is listed for submissions of documents, but no additional documents have been submitted by the applicants since the last order and today the applicants are not present either in persons or through their counsel. Earlier

it was specifically directed that in case of non-submission of documents, the stay regarding pronouncement of judgment shall be vacated.

In the light non-compliance of order dated 31.07.2023, the stay granted vide order dated 27.06.2019 is vacated.

List the matter for filing the additional documents, in due course.

(ANURADHA SHUKLA) JUDGE

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