Madhya Pradesh High Court
Dhanendra Singh Bhadoriya vs Mohar Singh Kaurav on 7 November, 2020
Author: Sushrut Arvind Dharmadhikari
Bench: Sushrut Arvind Dharmadhikari
HIGH COURT OF MADHYA PRADESH, BENCH AT GWALIOR M.Cr.C. No.43332/2020 ( Dharmendra Singh Bhadoriya Vs. Mohar Singh Kaurav ) (1) Gwalior, dated : 07.11.2020 Shri Prakash Braru and Shri Nirmal Sharma, Advocates for the petitioner.
In pursuance of the directions issued by the Apex Court and guidelines issued by the High Court of Madhya Pradesh in the wake of COVID-19 outbreak, the matter was taken up through video conferencing while adhering to the norms of social distancing prescribed by the Government.
Learned counsel for the petitioner submits that he has filed documents alongwith the list of documents on 02.11.2020, which are not available on record.
Office to verify and place the same on record. List this case in the next week.
(S.A.Dharmadhikari) Judge SP SANJEEV KUMAR PHANSE 2020.11.07 17:31:54 +05'30'