Madhya Pradesh High Court
Chetan Singh vs The State Of Madhya Pradesh on 23 April, 2022
Author: Vishal Mishra
Bench: Vishal Mishra
1 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR WP No. 16749 of 2020 (CHETAN SINGH Vs THE STATE OF MADHYA PRADESH AND OTHERS) Dated : 23-04-2022 Shri Tarun Sengar, learned counsel for the petitioner.
Ms. Sonali Vishwas, learned Panel Lawyer for the State. Counsel for the State prays for and is granted four weeks' time, as a matter of last indulgence, to file response to the petition.
List in the week commencing 20th June, 2022. Interim relief, if any, to continue till the next date of hearing.
(VISHAL MISHRA) JUDGE sj Signature Not Verified SAN Digitally signed by SUSHEEL KUMAR JHARIYA Date: 2022.04.23 17:02:57 IST