Madhya Pradesh High Court
Ghasiram vs The State Of Madhya Pradesh on 7 July, 2020
Author: Anjuli Palo
Bench: Anjuli Palo
1 MCRC-12491-2020 The High Court Of Madhya Pradesh MCRC-12491-2020 (GHASIRAM Vs THE STATE OF MADHYA PRADESH) 2 Jabalpur, Dated : 07-07-2020 Heard through Video Conferencing. Parties through their respective counsel. Shri Shivam Hajari, learned Panel Lawyer submits that due to unavoidable circumstances neither the brief of the case nor the PDF of the case diary could be made available, therefore, case may be adjourned.
At the request of learned Panel Lawyer, the case is adjourned. List the case in the next week.
(SMT. ANJULI PALO) JUDGE vidya Digitally signed by SREEVIDYA Date: 2020.07.07 12:05:56 +05'30'