Madhya Pradesh High Court
Rajendra@Rajendra Supari vs State Of M.P. on 7 August, 2020
Author: Sunil Kumar Awasthi
Bench: Sunil Kumar Awasthi
1 High Court of Madhya Pradesh, Jabalpur Bench at Indore Miscellaneous Criminal Case No.23620/2020 Indore, Dated 07.08.2020 Parties through their learned counsel.
Mr. Anendra Singh Parihar, learned Panel Lawyer for the non-applicant / State of Madhya Pradesh sub- mits that complete case diary is not available with him. Hence, he prays for time to produce the complete case diary; and argue the matter.
Learned counsel for the applicant submits that ar- guing counsel is not available today due to his some personal difficulties. Hence, he also prays for an ad- journment.
Prayer is allowed.
Matter be listed in the week commencing 24 th Au- gust, 2020.
(S.K. Awasthi) Judge rcp Ramesh Chandra Pithawe Digitally signed by Ramesh Chandra Pithawe DN: c=IN, o=High Court of Madhya Pradesh Bench Indore, postalCode=452001, st=Madhya Pradesh, 2.5.4.20=dbcd6478673ed1cb472bfe4ff530b412bf73787574d3713fa86db0de124035d6, cn=Ramesh Chandra Pithawe Date: 2020.08.10 10:09:53 +05'30'