Madhya Pradesh High Court
Parimal Singh Rajput vs The State Of Madhya Pradesh on 22 June, 2021
Author: Vishal Mishra
Bench: Vishal Mishra
1 WP-11358-2020
The High Court Of Madhya Pradesh
WP-11358-2020
(PARIMAL SINGH RAJPUT Vs THE STATE OF MADHYA PRADESH AND OTHERS)
5
Gwalior, Dated : 22-06-2021
Heard through Video Conferencing.
Shri Alok Katare, Advocate for the petitioner.
Shri R.P.Singh, GA for the respondents/State.
Shri V.K.Jha, counsel for the respondent No.7. Counsel for the State submits that due to unavoidable circumstance, the reply could not be filed as the file of the case destroyed in the fire broke out in the office. He prays for two months time to reconstitute the entire record and then file reply.
Prayer appears to be reasonable. Two months time is granted to file response to the petition. List this case in the week commencing 23rd August, 2021.
RAM KUMAR SHARMA 2021.06.23 15:29:13 +05'30' (VISHAL MISHRA) JUDGE Rks