Madhya Pradesh High Court
Gaurav Vinchurkar vs The State Of Madhya Pradesh on 5 July, 2021
Author: Virender Singh
Bench: Virender Singh
1 MCRC-10795-2021 The High Court Of Madhya Pradesh MCRC-10795-2021 (GAURAV VINCHURKAR Vs THE STATE OF MADHYA PRADESH) 7 Jabalpur, Dated : 05-07-2021 Heard through Video Conferencing. Shri Aditya Rajput, counsel for the petitioner. Shri Satish Pateriya, Panel Lawyer for the State. DNA report is received.
Shri Rajput prays for adjournment stating that his senior is arguing before another Bench. He referred that he is arguing in Court Room No.11 at item No.80 but online display board shows that item No.76 is running in the Court Room No.11, therefore, reason assigned is incorrect. However, looking to the difficulty being faced by the junior counsel, the case is adjourned.
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(VIRENDER SINGH) JUDGE anand Signature Not Verified SAN Digitally signed by ANAND KRISHNA SEN Date: 2021.07.06 10:26:22 IST