Madhya Pradesh High Court
Gopal Krishan Mahant vs The State Of Madhya Pradesh on 9 November, 2022
Author: Anand Pathak
Bench: Anand Pathak
HIGH COURT OF MADHYA PRADESH ......................No..................
Gwalior, dated: 09.11.2022 Due to paucity of time, matters cannot be taken up as matters are fixed for hearing at motion stage therefore, at the request of counsel for parties, matters are adjourned as under:-
Serial Numbers Next date of listing 1 to 6 14.11.2022 (top of the list) 161 and 173 15.11.2022 (top of the list) Interim order, if any, passed earlier shall continue till next date of listing.
(Anand Pathak) Ashish* Judge ASHIS H Digitally signed by ASHISH CHAURASIA DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh, 2.5.4.20=bf81a9adb1da24e4bc7b5195154c3d4de08c6bb9303e52e CHAU 2e7e728d9bac85bd3, pseudonym=CA2EA6EDDF504F8F9C2790FA9A0FD201D0242B64, serialNumber=A926F3CBF979ECA6A4C477577EEDBA3AB4F94593A 930B98DAE1B0AD16F90B5FD, cn=ASHISH CHAURASIA Date: 2022.11.10 18:11:23 -08'00' RASIA