Madhya Pradesh High Court
Annudatt vs State Of M.P. on 3 March, 2022
Author: Gurpal Singh Ahluwalia
Bench: Gurpal Singh Ahluwalia
1
THE HIGH COURT OF MADHYA PRADESH
CRA-404/2010
( Annudatt Vs The State of Madhya Pradesh)
Gwalior, Dated: 03/03/2022
Shri Rajeev Saxena, learned counsel for the appellant.
Shri C.P. Singh, learned counsel for the respondent-State.
It is submitted by Shri Saxena that the appellant had engaged Senior Advocate Shri V.K. Saxena, who is no more and accordingly, the appellant wants to engage some other lawyer, therefore, he prays for a week's time to enable the appellant to engage another lawyer.
Accordingly, the hearing of this appeal is deferred. Call this case on 14th March, 2022.
It is made clear that in case if no new lawyer is engaged by the appellant, then this appeal shall be argued by Shri Ayush Saxena, Advocate.
The appeal shall continue to remain in the list of final hearing cases.
(G.S. Ahluwalia) ( Satish Kumar Sharma)
Judge Judge
Prachi
PRACHI
MISHRA
2022.03.03
16:58:24
+05'30'