Madhya Pradesh High Court
Pankaj Bhalla vs The State Of Madhya Pradesh on 12 March, 2025
Author: Gurpal Singh Ahluwalia
Bench: Gurpal Singh Ahluwalia
1 MCRC-31419-2024
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
MCRC No. 31419 of 2024
(PANKAJ BHALLA AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS )
Dated : 12-03-2025
Shri Mahesh Goyal - Advocate for applicant.
Shri Yogesh Parashar - Public Prosecutor for respondent No.1/State.
Shri Ankur Maheshwari - Advocate for respondent No.2.
It is fairly submitted by Shri Maheshwari that he has been recently engaged and today itself he has filed his Vakalatnama, therefore, prays for three weeks' time to file return.
Time granted.
List this case on 15.04.2025. Interim order granted on 10.02.2025 shall remain enforced.
(G. S. AHLUWALIA) JUDGE Rashid Signature Not Verified Signed by: RASHID KHAN Signing time: 3/13/2025 9:33:10 AM