Madhya Pradesh High Court
Ajay Kumar Verma vs The State Of Madhya Pradesh on 10 June, 2020
Author: Vishal Dhagat
Bench: Vishal Dhagat
1 MCRC-14407-2020 The High Court Of Madhya Pradesh MCRC-14407-2020 (AJAY KUMAR VERMA Vs THE STATE OF MADHYA PRADESH) 2 Jabalpur, Dated : 10-06-2020 Shri Jagat Singh, learned Panel Lawyer for State submits that case diary is not available, therefore, he made a prayer for adjournment of the case.
Prayer is allowed.
Meanwhile, counsel appearing for the State is directed to call for the case diary.
List the matter in the next week.
(VISHAL DHAGAT) JUDGE sp/-
Digitally signed by SUNIL KUMAR PATEL Date: 10/06/2020 15:27:51