Madhya Pradesh High Court
S.Muthu Kumar vs Union Of India on 2 September, 2021
Author: Vishal Dhagat
Bench: Vishal Dhagat
1 WP-1822-2020 The High Court Of Madhya Pradesh WP-1822-2020 (S.MUTHU KUMAR AND OTHERS Vs UNION OF INDIA AND OTHERS) 5 Jabalpur, Dated : 02-09-2021 Heard through Video Conferencing.
Mr. A.K. Dwivedi, learned counsel for the petitioner. Mr. J.K. Jain, learned Asst. Solicitor General for the Union of India. Mr. Himanshu Shrivastava, learned counsel for the intervener. Counsel for the petitioner prays for one week's time to argue the matter. It is submitted that he is unwell and having problem in his eyes.
Considering the order dated 25.08.2021, last opportunity is given to the counsel for the petitioner. If counsel fails to argue the matter on the next date of hearing, then order dated 25.08.2021 shall be given effect to.
List the case in the week commencing 13.09.2021.
(VISHAL DHAGAT)
JUDGE
Vikram
Signature
SAN Not
Verified
Digitally signed by
VIKRAM SINGH
Date: 2021.09.03
10:24:51 IST