Madhya Pradesh High Court
Dharamraj Shivankar vs The State Of Madhya Pradesh on 4 February, 2022
Author: Vishal Mishra
Bench: Vishal Mishra
1
The High Court Of Madhya Pradesh
MCRC No. 6131 of 2022
(DHARAMRAJ SHIVANKAR Vs THE STATE OF MADHYA PRADESH)
Jabalpur, Dated : 04-02-2022
Heard through Video Conferencing.
Shri R.K. Jain, Advocate for the applicant.
Shri Amit Pandey, P.L. for the respondent-State.
As reported by the State counsel, case diary is not available. Let the case diary be made available positively by the next date of hearing, failing which, the concerned SHO shall mark his presence before this Court through Video Conferencing on the next date of hearing to explain the default.
List the case in the next week.
(VISHAL MISHRA) JUDGE irfan Signature Not Verified SAN Digitally signed by MOHD IRFAN SIDDIQUI Date: 2022.02.05 10:58:49 IST