Madhya Pradesh High Court
Wg. Cdr. Kuldeep Singh Vaghela vs The State Of Madhya Pradesh on 9 May, 2022
Author: Atul Sreedharan
Bench: Atul Sreedharan
1 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR MCRC No. 4259 of 2021 (WG. CDR. KULDEEP SINGH VAGHELA Vs THE STATE OF MADHYA PRADESH AND OTHERS) Dated : 09-05-2022 Mr.Anil Khare, learned Senior counsel with Priyank Agrawal, learned counsel for the petitioner.
Mr.C.M.Tiwari, learned Govt.Advocate, for the State. After the learned Senior counsel, who appeared on behalf of the petitioner, argued for almost half an hour, learned counsel for the State submits that on behalf of the State the learned Additional Advocate General would be arguing this case.
By way of an opportunity to allow the State to oppose the petition, list this case on top of the list as item no.1 tomorrow (10.5.2022). No further adjournment shall be granted to the State. If the learned Additional Advocate General or anyone appointed by them, does not appear before this Court this Court shall proceed to hear this matter.
(ATUL SREEDHARAN) JUDGE ss Signature Not Verified SAN Digitally signed by SHYAMLEE SINGH SOLANKI Date: 2022.05.11 14:47:45 IST