Madhya Pradesh High Court
Nilesh vs The State Of Madhya Pradesh on 29 March, 2023
Author: Sujoy Paul
Bench: Sujoy Paul
1 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 6008 of 2022 (NILESH AND OTHERS Vs THE STATE OF MADHYA PRADESH) Dated : 29-03-2023 Parties through their counsel.
Learned Government Advocate prays for and is granted 10 days' time, as a last chance, to file objection.
I.A. No.6390/2023 is taken up seeking permission to change the counsel which is supported by an affidavit of brother in law of appellant No.2.
For the reasons stated in the application, the same is allowed. The appellant No.2 may engage a new counsel by filing VakalatNama. As prayed, list the matter in the next week with connected matter.
(SUJOY PAUL) (AMAR NATH (KESHARWANI))
JUDGE JUDGE
R
Signature Not Verified
Signed by: ROSHNI SINGH
Signing time: 31-Mar-23
5:38:52 PM