Madhya Pradesh High Court
Yogesh Nayyar vs The State Of Madhya Pradesh on 20 April, 2022
Author: Sheel Nagu
Bench: Sheel Nagu
1 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR MCRC No. 42558 of 2020 (YOGESH NAYYAR AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS) Dated : 20-04-2022 Shri Vikram Singh Choudhari, learned counsel for the petitioner.
Shri Madhur Shukla, learned Govt. Advocate for the State. Learned counsel for the petitioner informs that arguing counsel is not available today.
Since December, 2020 this matter is being continuously adjourned on one pretext or others awaiting argument on admission.
List the case day after tomorrow (22-4-2022) to be argued on admission, failing which this Court will be compelled to dismiss this petition for default of appearance.
(SHEEL NAGU) (MANINDER S BHATTI)
JUDGE JUDGE
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Signature Not Verified
SAN
Digitally signed by AJAY KUMAR
CHATURVEDI
Date: 2022.04.21 11:01:49 IST