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Madhya Pradesh High Court

Smt. Nandita Singh vs Shailesh Singh on 7 April, 2022

Author: Atul Sreedharan

Bench: Atul Sreedharan

                                                                           1
                                                   IN THE HIGH COURT OF MADHYA PRADESH
                                                                AT JABALPUR
                                                                    MCRC-42685-2018
                                                              (SMT. NANDITA SINGH Vs SHAILESH SINGH)

                                                             MCRC/42685/2018, MCRC/51164/2018
                                     Dated : 07-04-2022
                                           Mr.Surendra Singh, learned Senior Counsel with Mr.Simon Benjamin and

                                     Mr.Shivam Singh, learned counsel for the petitioner.
                                           Mr.A.S.Pathak, learned Government Advocate for the respondent/State.

Mr.Mrigendra Singh, learned senior counsel with Ms.Guncha Rasool, learned counsel for the respondent no.2.

In these cases, the learned senior counsel despite being present before this Court on behalf of the respondent no.2 insist that he wants to argue this case in the first week of May, 2022 without giving any reason as to why he does not want to argue the case today itself. The learned senior counsel for the petitioners is present before this Court and willing to argue the case today itself. The case cannot be accommodated as per the wish and desire of the senior counsel.

Under the circumstances, interim relief to continue and list these case in week commencing on 22.07.2022 along with M.Cr.C.No.6383/2022.

(ATUL SREEDHARAN) JUDGE rk.