Madhya Pradesh High Court
Smt. Rajeshree Gurjar vs The State Of Madhya Pradesh on 9 November, 2020
Author: Sushrut Arvind Dharmadhikari
Bench: Sushrut Arvind Dharmadhikari
1
HIGH COURT OF MADHYA PRADESH
M.Cr.C. No.44154/2020
(Smt. Rajeshree Gurjar Vs. State of M.P. & Ors.)
Gwalior dated 09.11.2020
Shri Rajmani Bansal, learned counsel for the
applicant.
Shri Alok Sharma, Panel Lawyer for the
respondent/State.
Shri D.P. Singh, learned counsel for complainant.
In pursuance of the directions issued by the Apex Court and guidelines issued by the High Court of Madhya Pradesh in the wake of COVID-19 outbreak, the matter was taken up through video conferencing while adhering to the norms of social distancing prescribed by the Government.
Learned counsel for the applicant, after arguing for some times, prays for adjournment to return the amount of Rs. 32,00,000/- (Rs. Thirty Two Lakhs) to the complainant through Demand Draft.
List this matter after 15 (fifteen) days, as prayed for.
(S.A. Dharmadhikari) Judge Durgekar* SANJAY N DURGEKAR 2020.11.09 19:08:24 +05'30'