Madhya Pradesh High Court
Manmohan Singh vs The State Of Madhya Pradesh on 6 February, 2023
Author: Sanjay Dwivedi
Bench: Sanjay Dwivedi
1 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR MCRC No. 40804 of 2022 (MANMOHAN SINGH Vs THE STATE OF MADHYA PRADESH AND OTHERS) Dated : 06-02-2023 Shri Dinesh Tiwari - Advocate for the applicant.
Shri S.K.Malviya - Panel Lawyer for the State.
On 13.09.2022 no body appeared for the applicant, the matter was adjourned. On 24.11.2022, Shri S.K.Mishra appeared on behalf of the applicant and sought adjournment and today Shri Dinesh Tiwari has appeared and asking for adjournment on the pretext that the arguing counsel Shri S.K.Mishra is not available as he has undergone surgery.
Considering the aforesaid, the matter is adjourned for four weeks with clear understanding that if on the next date the matter is not argued, the application shall be dismissed for want of prosecution.
(SANJAY DWIVEDI) JUDGE anand Signature Not Verified Signed by: ANAND KRISHNA SEN Signing time: 2/8/2023 10:38:18 AM