Madhya Pradesh High Court
Mahesh Garg vs State Of M.P. on 6 October, 2020
Author: S.C.Sharma
Bench: S.C.Sharma
1 WP-11862-2020 The High Court Of Madhya Pradesh WP-11862-2020 (MAHESH GARG Vs STATE OF M.P. AND OTHERS) WP/13744/2020 5 Indore, Dated : 06-10-2020 Heard through Video Conferencing. Parties through their counsel. Learned counsel for the petitioner prays for time to file certain additional documents.
This prayer has been vehemently opposed by the learned AAG for the State. However, only three days time is granted to file additional documents.
Any counter may also be filed thereafter before 15.10.2020. It is made clear that no further adjournments shall be granted in the matter as the stay order is continued.
List on 15.10.2020.
Interim order to continue.
(S.C.SHARMA) (SHAILENDRA SHUKLA)
JUDGE JUDGE
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Digitally signed by Geeta Pramod
Date: 07/10/2020 10:19:23