Madhya Pradesh High Court
Radha Mohan Through His Son Vinay vs The State Of Madhya Pradesh on 22 December, 2022
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
1
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
WP No. 29938 of 2022
(RADHA MOHAN THROUGH HIS SON VINAY Vs THE STATE OF MADHYA PRADESH AND OTHERS)
Dated : 22-12-2022
Shri Mukesh Sinjonia, learned counsel for the petitioner.
Shri Vaibhav Bhagwat, learned counsel for the respondents/State.
Counsel for the respondents/State prays for and is granted a week's time to take instructions looking to the urgency in the matter as the petitioner is directed to vacate the premises today i.e. on 22.12.2022 itself.
Till the next date of hearing, no coercive action shall be taken against the petitioner as the petitioner has filed certain medical documents regarding indisposition of his wife who is suffering from paralysis on account of brain haemorrhage.
List the matter in the week commencing 02.01.2023. Certified copy as per Rules.
(SUBODH ABHYANKAR) V. JUDGE Arun/-
Signature Not Verified Signed by: ARUN NAIR Signing time: 12/23/2022 11:43:30 AM