Madhya Pradesh High Court
Anoop Jaiswal Alias Jassa vs The State Of Madhya Pradesh on 3 January, 2022
Author: Vivek Agarwal
Bench: Vivek Agarwal
1 MCRC-54117-2021 The High Court Of Madhya Pradesh MCRC No. 54117 of 2021 (ANOOP JAISWAL ALIAS JASSA Vs THE STATE OF MADHYA PRADESH) Jabalpur, Dated : 03-01-2022 Shri Ashish Tiwari, learned counsel for the applicant.
Shri Pushpendra Verma, learned Panel Lawyer for the non- applicant/State submits that his file is not traceable.
This reflect sorry state of affairs in the office of the Advocate General that case diaries are not produced in time and files are not sent.
However, taking into consideration the typical request made by Shri Pushpendra Verma, list this case on 5.1.2022.
(VIVEK AGARWAL) JUDGE amit Signature Not Verified SAN Digitally signed by AMIT JAIN Date: 2022.01.03 19:26:31 IST