Madhya Pradesh High Court
Pushpraj Tripathi vs The State Of Madhya Pradesh on 13 February, 2023
Author: Maninder S. Bhatti
Bench: Maninder S. Bhatti
1 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR WP No. 26463 of 2018 (PUSHPRAJ TRIPATHI Vs THE STATE OF MADHYA PRADESH AND OTHERS) Dated : 13-02-2023 Shri Praveen Dubey, learned counsel for the petitioner.
Ms. Shikha Sharma, learned Panel Lawyer for the State.
Learned counsel for the petitioner again prays for two weeks time to file response to file IA No.16454/2022 an application for vacating stay of order dated 14/11/2018 passed by this Hon'ble Court.
List in the week commencing 27/02/2023. It is made clear that no further adjournment shall be granted to the counsel for the petitioner till the next date of hearing.
IR, to continue till the next date of hearing.
(MANINDER S. BHATTI) JUDGE Astha Signature Not Verified Signed by: ASTHA SEN Signing time: 2/17/2023 7:27:44 PM