Madhya Pradesh High Court
Pradeep vs P.S. Betul The State Of Madhya Pradesh on 20 August, 2018
1 CRA-134-2014
The High Court Of Madhya Pradesh
CRA-134-2014
(PRADEEP Vs P.S. BETUL THE STATE OF MADHYA PRADESH)
19
Jabalpur, Dated : 20-08-2018
Shri P. S. Chouhan, Advocate with Shri D. K. Shah, Advocate for
the appellant.
Shri V.P. Pandey, PP for the respondent / State.
Heard on IA No.15538/2017, an application for change of counsel on the ground that earlier counsel Shri Piyush Jain, is not appearing in the case and since 24.6.2015 Shri P. S. Chouhan, Advocate is appearing and the applicant is inclined to appoint him as his counsel in this case.
In the aforesaid circumstances, application is allowed. Learned GA seeks time to file objection to the application bearing IA No.11019/2018.
List after two weeks.
(J. P. GUPTA) JUDGE JP Digitally signed by JITENDRA KUMAR PAROUHA Date: 20/08/2018 18:22:49