Madhya Pradesh High Court
Wg. Cdr. Kuldeep Singh Vaghela vs The State Of Madhya Pradesh on 26 June, 2021
Author: B. K. Shrivastava
Bench: B. K. Shrivastava
1 MCRC-4259-2021
The High Court Of Madhya Pradesh
MCRC-47879-2020
(DR. CHANDRESH KUMAR SHUKLA Vs THE STATE OF MADHYA PRADESH AND OTHERS)
MCRC/04259/2021
4
Jabalpur, Dated : 26-06-2021
Through Video Conferencing.
Shri Manish Datt, Senior Advocate with Shri Nishank Pal Varma,
counsel for the applicant in both cases.
Shri Anuj Singh, Panel Lawyer for the respondent No.1/State.
Counsel for the State seeks time to call the case diary. Therefore, time is granted.
Looking to the urgency shown by the applicant's counsel, it is expected from the State that case diary be called positively before the next date of hearing.
List both cases on 01.07.2021.
(B. K. SHRIVASTAVA)
JUDGE
shahina
Signature
SAN Not
Verified
Digitally signed by
SHAHINA KHAN
Date: 2021.06.26
17:13:08 IST