Madhya Pradesh High Court
Omprakash Vishwapremi vs Speical Police Establishment Lokayukt on 6 December, 2018
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THE HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE
Cr. A. No.7049 of 2018
Indore, dated : 06.12.2018
Shri Santosh Panoriya, learned counsel for the appellant.
Shri Vaibhav Jain, learned counsel for the respondent.
Heard on the question of admission on the criminal appeal filed under Section 17 of the Madhya Pradesh Vishesh Nyayalaya Adhiniyam, 2011 (in short "the Act of 2011").
The point in contention was whether the appellant should be accorded time to file the reply to the confiscation proceedings which are being undertaken under the Act of 2011.
On 26.11,2018, learned counsel for the respondent had sought one week's time to submit certain pronouncements of the High Court of M. P. Those citations have been submitted today.
Per contra, learned counsel for the appellant submits that he also would be submitting pronouncement of this High Court itself in his support and has sought a weeks' time.
Learned counsel for the respondent opposed the prayer for grant of further time stating that this matter has already taken a long while to conclude and no more time seeking tactics should be allowed to be employed.
Considering the facts that certain citations have been filed by the learned counsel for the respondent, it would be appropriate to grant one last opportunity to the learned counsel for the appellant to furnish the pronouncement, which he proposes to do so, positively by next week.
Matter will be conclusively heard on the date assigned in the next week.
Matter be listed on 13.12.2018.
Interim relief to continue till the next date of hearing.
(Shailendra Shukla) Judge gp Digitally signed by Geeta Pramod Date: 2018.12.07 14:28:36 +05'30'