Madhya Pradesh High Court
L.S.Ken vs The State Of Madhya Pradesh on 2 May, 2022
Author: Gurpal Singh Ahluwalia
Bench: Gurpal Singh Ahluwalia
1
THE HIGH COURT OF MADHYA PRADESH
CRA No. 518/2014
(L.S.KEN Vs STATE OF MADHYA PRADESH)
Gwalior, Dated : 02-05-2022
Shri N.P. Dwivedi, Senior Counsel along-with Shri Prashant
Sharma, Counsel for appellant.
Shri A.K. Chaturvedi, Counsel for respondent/Lokayukt.
It is submitted by Shri Dwivedi that since the record is voluminous, it would be slightly difficult to refer to the documents at the time of final hearing, therefore, the paper book of the record may be prepared at the cost of appellant himself.
The prayer made by Counsel for appellant is not opposed by Counsel for respondent.
Accordingly, Office is directed to assess the cost for preparing the paper-book and communicate the same to Shri Prashant Sharma, Advocate, latest by 09.05.2022.
Counsel for appellant shall deposit the cost latest by 13.05.2022.
Thereafter, Office is directed to prepare the paper-book and hand over the same to the concerning Advocate.
List this case for final hearing at motion stage on 07.07.2022.
(G.S. Ahluwalia) Judge Aman AMAN TIWARI 2022.05.02 20:02:16 +05'30'