Madhya Pradesh High Court
Paritosh Singh vs The State Of Madhya Pradesh on 9 June, 2021
Author: Virender Singh
Bench: Virender Singh
1 MCRC-51321-2020 The High Court Of Madhya Pradesh MCRC-51321-2020 (PARITOSH SINGH AND OTHERS Vs THE STATE OF MADHYA PRADESH) 17 Jabalpur, Dated : 09-06-2021 Heard through Video Conferencing. None for the petitioner joined the video conferencing. Shri Harsh Gupta, learned Panel Lawyer for the State. In reply to the call made by Data Entry Operator of this Court, Shri Ghanshyam Pandey, counsel for the petitioner informed that the petitioner has taken N.O.C; therefore, he is unable to appear in the matter.
In absence of petitioner, the case is adjourned. List after four weeks.
(VIRENDER SINGH) JUDGE vivek Digitally signed by VIVEK KUMAR TRIPATHI Date: 2021.06.10 10:40:28 +05'30'