Madhya Pradesh High Court
Parimal Singh Prajapati vs The State Of Madhya Pradesh on 13 July, 2020
Author: Vishal Mishra
Bench: Vishal Mishra
1
THE HIGH COURT OF MADHYA PRADESH
W.P.No.8243/2020
(Parimal Singh Prajapati Vs. State of M.P.)
Gwalior, Dated:-13/7/2020
Shri Arun Katare, learned counsel for the petitioner.
Shri Purshottam Rai, learned Panel Lawyer for the
respondent/State.
In the wake of unprecedented and uncertain situation due to outbreak of the Novel Corona virus (COVID-19) and considering the advisories issued by the Government of India, this application has been taken up through video conferencing to maintain social distancing. The parties are being represented by the respective counsel through video conferencing, following the norms of social distancing/ physical distancing in letter and spirit.
Counsel for the petitioner prays for 15 days time to argue the matter.
As prayed, list in the week commencing from 4 th August,2020.
(Vishal Mishra) Judge Pawar* ASHISH PAWAR 2020.07.13 17:37:19 +05'30'