Madhya Pradesh High Court
Phol Singh vs State Of M.P on 24 March, 2017
1 CRA 57/2013, 63/2013, 79/2013, 293/2013, 315/2013, 318/2013, 324/2013, 327/2013, 336/2013, 458/2013, 541/2013, 469/2013, 969/2013, 945/2014, 951/2014, 1020/2014, 200/2015, 361/2015, 372/2015, 479/2015, 574/2015, 610/2015, 1199/2016, 717/2015, 786/2015, 718/2015, 1052/2015, 774/2015, 779/2015, 785/2015, 859/2015, 879/2015, 992/2015, 1084/2015, 1169/2015, 48/2016, 74/2016, 1178/2015, 149/2016, 567/2016, 583/2016, 584/2016, 658/2016, 917/2016, 6/2017, 1147/2016, 1257/2016, 1288/2016, 1295/2016, 1406/2016, 24.03.2017 None for the parties present. Advocates are abstaining from their work.
In absence of learned counsel for the parties, all these cases are adjourned. They be listed under the same head in the week commencing 03.04.2017.
(N.K. Gupta) Judge Abhi