Madhya Pradesh High Court
Tanveer Alam vs The State Of Madhya Pradesh on 5 May, 2021
Author: Rajeev Kumar Shrivastava
Bench: Rajeev Kumar Shrivastava
1 MCRC-15545-2021
The High Court Of Madhya Pradesh
MCRC-15545-2021
(TANVEER ALAM Vs THE STATE OF MADHYA PRADESH)
3
Jabalpur, Dated : 05-05-2021
Heard through Video Conferencing.
Shri Parag S. Chaturvedi, learned counsel for the applicant.
Ms. Somya Dixit, learned P.L. for the respondent-State.
Case diary is not available. Learned counsel for the applicant submitted that on last two occasions, case diary was not available.
Learned counsel for the State is directed to make available the case diary, positively, on the next date of hearing.
List the matter in the next week.
(RAJEEV KUMAR SHRIVASTAVA) JUDGE irfan Signature Not Verified SAN Digitally signed by MOHD IRFAN SIDDIQUI Date: 2021.05.06 11:36:47 IST