Madhya Pradesh High Court
Omi @ Omkar Rathore vs The State Of Madhya Pradesh on 2 September, 2023
Author: Sanjeev S Kalgaonkar
Bench: Sanjeev S Kalgaonkar
1
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
CRR No. 3172 of 2022
(OMI @ OMKAR RATHORE AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)
Dated : 02-09-2023
Shri Brajesh Kumar Tyagi, learned counsel for the Petitioner.
Shri Daya Ram Sharma, learned counsel for the Respondent.
Learned counsel for the petitioners requests that arguing counsel is not available today, therefore, a short adjournment may be granted.
Learned counsel for the respondent opposes the request contending that interim stay of no coercive steps was granted in favour of the petitioners vide order dated 21.11.2022. Thereafter, the petitioners are seeking adjournment to argue the matter.
Considered.
As a matter of last indulgence, a short adjournment is granted. On the next date of hearing, the petitioner shall positively argue the matter, failing which vacation of interim stay may be considered.
List this case in week commencing on 19.09.2023.
(SANJEEV S KALGAONKAR) JUDGE Avi Signature Not Verified Signed by: VIJAY TRIPATHI Signing time: 04-09-2023 10:15:29 AM