Madhya Pradesh High Court
Patidar Health Care Food Supliment vs Ravikumar Jain on 1 February, 2017
Matter notified on the Board dated 1st February, 2017
01/02/2017
COMMON ORDER
1 2 3 4 5 S. Case No. Advocate for the Advocate for the List on the No. applicants; respondent/ State dates petitioner(s); appellant(s) 57 M.Cr.C. No. None Shri Pankaj After four 11610/2016 Wadhwani weeks 56 M.Cr.C. No. Shri Gaurav K. Shri Pankaj After two 11593/2016 Verma Wadhwani weeks 55 M.Cr.C. No. Shri D.S. Rathore Shri Panakj After two 11575/2016 Wadhwani weeks 54 M.Cr.C. No. Shri N.J. Dave Shri Pankaj After two 11163/2016 Wadhwani weeks 52 Cr.A. No. Shri Vivek Singh Shri Pankaj After a week 1631/2016 Wadhwani 51 Cr.R. No. Shri K.C. Raikwar Shri Pankaj On 08/02/2017 1506/2016 Wadhwani 50 M.Cr.C. No. Shri Dharmendra Shri Pankaj After three 1015/2016 Khanchandani Wadhwani weeks(call for record) 49 Cr.R. No. Shri P.C. Vaya Shri Apoorv Joshi After two 700/2016 weeks 48 Cr.A. No. Shri Apporv Joshi Shri R.S. Parmar After two 224/2016 weeks 46 Cr.R. No. 59/2017 Shri Neelesh Shri R.S. Parmar After two Jagtap weeks 45 M.Cr.C. No. Shri Sachin Shri R.S. Parmar After two 10911/2016 Tenguriya weeks 44 Cr.A. No. Shri Vikas Rathi Shri R.S. Parmar After two 83/2016 weeks( file reply of IA No. 9708/2016) 120 M.Cr.C. No. Shri Pankaj Pandey Shri R.S. Parmar After a week 1059/2017 119 Cr.A. No. Shri R.K. Dubey Shri R.S. Parmar After two 99/2017 weeks 118 Cr.R. No. Shri K.C. Yadav Shri R.S. Parmar After two 1601/2016 weeks 116 M.Cr.C. No. Shri R.S. Parmar None After a week 1143/2017 115 M.Cr.C. No. Shri Jitendra None After four 1111/2017 Bajpayi weeks 114 M.Cr.C. No. None None After four 405/2017 weeks 113 Cr.R. No. 86/2017 Shri Apoorv Joshi Shri R.S. Parmar After two weeks 111 M.Cr.C. No. Shri Sanjay Shri R.S. Parmar After three 3060/2016 Sharma weeks 110 M.Cr.C. No. Shri R.S. Parmar None After two 2334/2016 weeks 109 Cr.R. No. Shri R.K. Samdani Shri R.S. Parmar After two 1557/2016 weeks 108 Cr.R. No. Shri P.K. Bhatt Shri V.K. Gangwal After two 1499/2016 weeks 100 Cr.A. No. Shri Vivek Singh Shri R.S. Parmar After two 286/2001 weeks 99 M.Cr.C. No. Shri Dharmendra Shri R.S. Parmar After six weeks 6586/2013 Khanchandani 98 M.Cr.C. No. Shri R.K. Samdani None After four 12268/2016 weeks 96 M.Cr.C. No. Shri D.S. Panwar None On 15/02/2017 10732/2016 91 M.Cr.C. No. Shri M.A. Shri R.S. Parmar After two 526/2016 Mansoori weeks 90 M.Cr.C. No. Shri M.I. Ansari Shri Ashish Vyas After three 9205/2015 weeks
Learned counsel for the petitioner(s)/applicant (s)/appellant(s) prays for and is granted time to argue the matter/call for the record/Case-diary/Criminal antecedents/cure the defects/file the documents.
List on the date/as per direction shown in column No.5 against the respective case.
(Ved Prakash Sharma)
skt Judge