Madhya Pradesh High Court
Ramesh Shah vs The State Of Madhya Pradesh on 24 October, 2018
1 MCRC-27216-2018
The High Court Of Madhya Pradesh
MCRC-27216-2018
(RAMESH SHAH Vs THE STATE OF MADHYA PRADESH)
7
Jabalpur, Dated : 24-10-2018
Shri Siddharth Gupta, learned counsel for the applicant.
Shri C.K. Mishra, learned G.A. for the respondent-State.
Shri Ashok Lalwani, learned counsel for the objector. O n 19.09.2018, the case was adjourned because learned counsel for the applicant sought time to submit proposal to consider the demand of the complainant.
After hearing both the parties, it appears that there is no possibility of amicable settlement in the matter. Hence, parties are directed to argue the matter on merits.
Learned counsel for the objector seeks one week's time to argue the matter. Learned counsel for the applicant opposes the adjournment, even though this Court grants time.
Case be listed on 31.10.2018.
Interim order to continue till next date.
(J. P. GUPTA) JUDGE vkt Digitally signed by VINOD KUMAR TIWARI Date: 25/10/2018 11:26:46