Munnalal Ahirwar vs The State Of Madhya Pradesh
2024 Latest Caselaw 12628 MP

Madhya Pradesh High Court

Munnalal Ahirwar vs The State Of Madhya Pradesh on 3 May, 2024

Author: Sheel Nagu

Bench: Sheel Nagu

IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR MCRC No. 17624 of 2024 (MUNNALAL AHIRWAR Vs THE STATE OF MADHYA PRADESH)

Dated : 03-05-2024 Shri R.B. Patel- Advocate for applicant.

An advance copy of the petition has been served on Shri Abhijeet Awasthi, Advocate who is not present since his name does not reflect in the cause list.

Let name of Shri Abhijeet Awasthi be reflected in the cause list as

counsel for Lokayukt.

Meanwhile, as an interim measure, it is directed that trial may proceed but final judgment shall not be pronounced till next date of hearing.

List on 09.05.2024.

C.C. today.

                   (SHEEL NAGU)                                  (AMAR NATH (KESHARWANI))
                       JUDGE                                              JUDGE

               Biswal