Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 22]

Madhya Pradesh High Court

Shri Virendra Kumar Jain vs The Manager on 25 November, 2016

25.11.2016 Due to paucity of time, the following matters could not be taken up in the second round, therefore, adjourned as under :

Serial Number Next date of listing 1,2,5,6,9,10,12,13,14,16,18,22,23, 24,26,27,29,30,31,33,34,35,36,37, 28/11/16 39,40,41 and 42 43,44,46,47,48,50,51,54,55,56,57, 58,61,63,106,108,109,114,117, 29/11/16 118,119,121,123,124,125,126,127 and128 129,130,132,137,138,140,141,143, 146,147,148,149,150,151,152,153, 30/11/16 154,155,156,158,159,160,161,162, 164,165,166 and 167 168,171,173 to 179, 181,182,183,185,187 to 194 and 01/12/16 196 to 202.
203 to 222, 237, 238, 02/12/16 240,241,242,243,245 and 246.

64,67,68,69,70,72,73,84,85,87,92, 96,97,98,99,101,104,223,224, After four weeks. 225,226,227,228,229,230,231,233 and 234.

Interim order, if any, passed in any of the above matters to continue till next date of listing.

(SANJAY YADAV) JUDGE