Madhya Pradesh High Court
Gaurav Chaturvedi vs State Of Rajasthan on 11 November, 2016
1 W.P.2539/2013
11.11.2016
Shri Jitendra Sharma, learned counsel for the
petitioner.
Shri Arun Dudawat, learned counsel for the
respondent No.1.
Shri S.K. Shrivastava, learned counsel for the respondent No.2.
Shri Harish Dixit, learned counsel for the respondents No.4/State.
Counsel for the petitioner submits that some outside counsel Mr. Abhishek Singh will be argued this matter. Today, he could not come to argue. Therefore, the matter may be fixed on 28.11.2016.
By way of last indulgence time is granted to argue the matter on the question of maintainability.
List on 28.11.2016. It is made clear that no further adjournment shall be granted.
(S.A. Dharmadhikari)
mani Judge