Hemendra Singh vs The State Of Madhya Pradesh
2024 Latest Caselaw 5709 MP

Madhya Pradesh High Court

Hemendra Singh vs The State Of Madhya Pradesh on 23 February, 2024

                                                   1
                            IN THE HIGH COURT OF MADHYA PRADESH
                                         AT JABALPUR
                                          MCRC No. 37582 of 2021
                            (HEMENDRA SINGH Vs THE STATE OF MADHYA PRADESH AND OTHERS)

           Dated : 23-02-2024
                    Shri Ashish Tiwari - Advocate for applicant.

                    Shri Manhar Dixit - Panel Lawyer for respondent No.1/State.

Shri Dhananjay Kumar Mishra - Advocate respondent No.2.

It is submitted by counsel for applicant that arguing counsel is not available, accordingly, prays for time.

Time granted.

Since case is being adjourned at the request of counsel for applicant, therefore, interim order dated 12.10.2023 is hereby vacated.

The trial Court shall be free to pass final judgment.

(G.S. AHLUWALIA) JUDGE

SR*