Madhya Pradesh High Court
Thr. Special Police Establishment The ... vs Rahul Sharma on 26 August, 2019
Author: Sujoy Paul
Bench: Sujoy Paul
1 CRR-123-2014
The High Court Of Madhya Pradesh
CRR-123-2014
(THR. SPECIAL POLICE ESTABLISHMENT THE STATE OF MADHYA PRADESH Vs RAHUL SHARMA) Jabalpur, Dated : 26-08-2019 None for the parties even in the pass over round and even after reflecting the name of learned counsel for the parties in the Electronic Display Board of the High Court.
It is noteworthy that in certain other matters which are listed for final hearing in this week, nobody represented the applicant organisation before this Court. The applicant needs to take appropriate steps to ensure that organisation is represented through a counsel before this Court.
This petition is dismissed for want of prosecution. Registry of this Court shall send a copy of this order to the applicant- Lokayukt Organisation forthwith.
(SUJOY PAUL) (B. K. SHRIVASTAVA)
JUDGE JUDGE
YS
Digitally signed by YOGESH KUMAR
SHRIVASTAVA
Date: 30/08/2019 13:36:24