Madhya Pradesh High Court
M/S Simplex Infrastructure Limited vs The State Of Madhya Pradesh on 20 April, 2022
Author: Atul Sreedharan
Bench: Atul Sreedharan
1 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR MCRC No. 12148 of 2014 (M/S SIMPLEX INFRASTRUCTURE LIMITED AND OTHERS Vs THE STATE OF MADHYA PRADESH) Dated : 20-04-2022 Mr.Satyam Agrawal, learned counsel for the petitioner.
Mr.C.M.Tiwari, learned Government Advocate for the State. Pursuant to the order passed on 23.03.2022, learned counsel for the petitioner submits that upon verifying the status of the case of the trial Court, it appears that the record has been sent to the record room of the learned trial Court, as there was a stay order passed in M.Cr.C. No.5814/2014 dated 12.06.2014, which is one of the connected matters.
Under the circumstances, he is praying for time to confirm the same, therefore, list this case under the same head on top of the list on 28.06.2022 along with M.Cr.C. No.5814/2014.
(ATUL SREEDHARAN) JUDGE pnm Signature Not Verified SAN Digitally signed by POONAM MANEKAR Date: 2022.04.21 10:27:26 IST