Madhya Pradesh High Court
Ramesh vs Vinod Kumar Singh on 3 April, 2017
Matter notified on the Board dated 3rd April, 2017 03/04/2017 COMMON ORDER
1 2 3 4 5
S. Case No. Advocate for the Advocate for the List on the dates
No. applicants; respondent/ State
petitioner(s);
appellant(s)
28 MCRC 2601/17 Shri V. Thakur Shri R. Vijaywargiya After two weeks
28.1 MCRC 2593/17 Shri V. Thakur Shri R. Vijaywargiya After two weeks
32 MCRC 2834/17 Shri N. Agrawal Shri R. Vijaywargiya After a week
35 MCRC 2890/17 Shri R. Shukla Shri R.Vijaywargiya After two weeks
85 CRA 569/17 None Shri C.S. Ujjainiya After two weeks
84 CRA 431/17 Shri RBhatnagar Shri A.K.Shukla In the next week
78 CRR 246/17 Shri V. Sharma Shri C.S. Ujjainiya After a week
126 MCRC 104/17 Shri Ravi Verma Shri C.S. Ujjainiya After a week
125 MCRC 12591/16 Shri H. Pathak Shri R.Vijaywargiya After two weeks
124 MCRC 11937/16 Shri J. Sejwar Shri R.Vijaywargiya After two weeks
122 MCRC 10676/16 Shri J. Mandloi Shri P. Ranka After four weeks
Learned counsel for the petitioner(s)/applicant (s)/appellant(s) prays for and is granted time to argue the matter/call for the record/Case-diary/Criminal antecedents/cure the defects/file the documents.
List on the date/as per direction shown in column No.5 against the respective case.
(Ved Prakash Sharma)
skt Judge