Rishabh Shukla vs The State Of Madhya Pradesh
2024 Latest Caselaw 21169 MP

Madhya Pradesh High Court

Rishabh Shukla vs The State Of Madhya Pradesh on 5 August, 2024

Author: Anuradha Shukla

Bench: Anuradha Shukla

                                                             1                                CRA-3129-2024
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                     CRA No. 3129 of 2024
                                           (RISHABH SHUKLA Vs THE STATE OF MADHYA PRADESH )



                         Dated : 05-08-2024
                               Ms. Dhruvika Yadav - Proxy Counsel on behalf of Shri Kapil Duggal -
                         Advocate for appellant.
                               Shri Kamlakar Mishra - Advocate for appellant (newly engaged).
                               Ms. Vineeta Sharma - Panel Lawyer for respondent/State.

Heard on I.A. No.14067/2024 seeking permission to change the counsel.

Proxy counsel on behalf of earlier engaged counsel Shri Kapil Duggal has informed the Court that he has no objection in allowing the application.

Accordingly, the same is allowed.

Registry is directed to reflect the name of newly engaged counsel Shri Kamlakar Mishra - Advocate on behalf of appellant in the cause list.

Counsel for State submits that she does not have the copy of impugned judgment as it was not supplied alongwith appeal memo.

Counsel for appellant is directed to supply copy of all the annexures to the counsel for State within three working days.

List the matter next week.

(ANURADHA SHUKLA) JUDGE

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