Madhya Pradesh High Court
Union Of India vs M/S K. Kapoor And P.R. Mahant Khandwa on 11 April, 2018
THE HIGH COURT OF MADHYA PRADESH CR-547-2017 (UNION OF INDIA Vs M/S K. KAPOOR AND P.R. MAHANT KHANDWA) 6 Jabalpur, Dated : 11-04-2018 Shri N.S.Ruprah, counsel for the applicants. Shri R.Harne, counsel for the non-applicant prays for time on the ground that he does not have copy of civil revision.
sh Shri Ruprah apprised the court that copy of revision has been supplied to the non-applicant thrice and as token of acknowledgment e ad staff of Shri S.Kochhar, Advocate has given the signature. Shri Harne, although did not refute the same, submits that copy of Pr revision has somehow misplaced. He prays for listing of this matter tomorrow.
a hy Prayer is vehemently opposed by Shri Ruprah. However, in the interest of justice, subject to deposit of Rs.1000/-by ad the non-applicant as cost before the High Court Legal Aid Committee M forthwith, list this matter tomorrow with liberty to mention. It is made clear that no further adjournment will be granted.
of rt ou (SUJOY PAUL) JUDGE C h ig H MKL Digitally signed by MANOJ KUMAR LALWANI Date: 2018.04.12 12:34:18 +05'30'