Rajpal Singh vs The State Of Madhya Pradesh
2024 Latest Caselaw 21050 MP

Madhya Pradesh High Court

Rajpal Singh vs The State Of Madhya Pradesh on 2 August, 2024

                                                               1                    MCRC-5685-2019
                                                IN THE HIGH COURT OF MADHYA PRADESH
                                                              AT INDORE
                                                             MCRC No. 5685 of 2019
                                                (RAJPAL SINGH Vs THE STATE OF MADHYA PRADESH AND OTHERS )



                           Dated : 02-08-2024
                                Shri Murtuza Bohra, counsel for the Petitioner.

                                Shri Vinod Thakur appearing on behalf of Advocate General.
                                Shri Prateek Maheshwari, counsel for the Respondent No.2.

Counsel for the respondent No.2 prays for time to file some judgments. Counsel for the petitioner opposed the prayer. By way of last indulgence, two weeks time is granted.

List after two weeks.

(BINOD KUMAR DWIVEDI) JUDGE

MK