Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 2, Cited by 0]

Madhya Pradesh High Court

Ku. Urmila vs The State Of Madhya Pradesh on 24 June, 2024

Author: Vivek Agarwal

Bench: Vivek Agarwal

1 MCRC-24882-2024 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR MCRC No. 24882 of 2024 (KU. URMILA Vs THE STATE OF MADHYA PRADESH) Dated : 24-06-2024 Shri Sourabh Singh Thakur - Advocate for Applicant.

Shri B.K.Upadhyay - Deputy Government Advocate for State.

Shri Sourabh Singh Thakur submits that his file is incomplete and prays for adjournment.

The case is adjourned to be listed in the month of August, 2024 with clear stipulation that no application for preponement of hearing or Court Slip shall be entertained.

(VIVEK AGARWAL) V. JUDGE amit Signature Not Verified Signed by: AMIT JAIN Signing time: 24-06- 2024 19:25:52