Pankaj Kumar vs Union Of India
2023 Latest Caselaw 16307 MP

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 11235 of 2019 (PANKAJ KUMAR Vs UNION OF INDIA)

Dated : 4-10-2023 None for the parties.

At the request of learned counsel for the appellant, this criminal appeal was directed to be listed along with Criminal Appeal No.5308/2021 but the said appeal is not listed today.

T h e case status of Criminal Appeal No.5308/2021 is seen on Case

Management Information System (CMIS) of the High Court whereby it is evident that the said criminal appeal was filed against a judgment different from the one that is challenged in the present criminal appeal.

Hence, prayer for linking the present criminal appeal with Criminal Appeal No.5308/2021 is rejected.

List this case for final hearing in due course.

(ANURADHA SHUKLA) JUDGE

ps Digitally signed by PRASHANT SHRIVASTAVA Date: 2023.10.05 14:30:36 +05'30' Adobe Reader version: 11.0.8