Mo. Imran vs The State Of Madhya Pradesh
2023 Latest Caselaw 18206 MP

                                                               1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT JABALPUR
                                                     MCRC No. 33932 of 2021
                                                (MO. IMRAN Vs THE STATE OF MADHYA PRADESH)

                           Dated : 31-10-2023
                                 Shri Ashish K. Mishra - Advocate for applicant.

                                 Shri Santosh Yadav - Dy. Govt. Advocate for respondent-State.

Counsel appearing for applicant was not prepared with the matter and had made request for urgent hearing of the case at motion stage.

2. During course of arguments, wrong facts were placed before the Court

regarding Full Court judgment. There was no such judgment and later on judgment passed by Single Bench was placed before the Court.

3. In view of same and considering the practice of the advocate, only token amount of Rs.2500/- is imposed upon him. It is directed that counsel for applicant shall deposit the cost of Rs.2500/- with The M/S Confederacy of State Women Lawyers Jabalpur (Union Bank of India, State Bar Council High Court Branch, Jabalpur A/c No.519302010208840).

4. If said amount is not deposited within a period of 30 days from today and receipt of same is not produced before Registry, then said amount be

recovered from the counsel for applicant by issuing Revenue Recovery Certificate (RRC).

5. List this matter after four weeks.

(VISHAL DHAGAT) JUDGE

nd

Signature Not Verified Signed by: NEETI TIWARI Signing time: 01-11-2023 16:52:17