Madhya Pradesh High Court
Sharad Yadav vs The State Of Madhya Pradesh on 22 June, 2015
M.Cr.C. No. 2385/2015 22/06/2015 Shri Kamal Jain, learned Government Advocate seeks short adjournment on account of non-availability of the arguing State counsel, Shri Prabal Solanki, who is looking after all the cases relating to the scam of PMT, as he is not available at Gwalior.
Considering such cause, case be listed after a week.
Case diary be produced on such date.
(U.C.Maheshwari) (M.C.Garg)
Judge Judge
GT