Madhya Pradesh High Court
Bishop,Roman Catholic Diocese ... vs The State Of M.P. And Ors. on 13 March, 2024
Author: Gurpal Singh Ahluwalia
Bench: Gurpal Singh Ahluwalia
1 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR WP No. 1932 of 2004 (BISHOP,ROMAN CATHOLIC DIOCESE ALLAHABAD Vs THE STATE OF M.P. AND ORS.) Dated : 13-03-2024 Shri Sugosh Bhamore - Advocate for petitioner.
Shri Amit Seth - Deputy Advocate General for State.
It is submitted by Shri Bhamore that in the morning he had taken permission to file rejoinder but somehow the original copy of rejoinder has been misplaced and the same could not be filed. Although he has taken out the printout of rejoinder but in absence of an affidavit of petitioner he is unable to file the same and accordingly, prays for a day's time to file the rejoinder.
Looking to the personal difficulty of counsel for petitioner on account of misplacement of original copy of rejoinder, the prayer for deferring the hearing is allowed.
Call on 14.03.2024.
The case shall continue to remain in the list of final hearing cases.
(G.S. AHLUWALIA) JUDGE vc Signature Not Verified Signed by: VARSHA CHOURASIYA Signing time: 13-03-2024 18:41:10