Madhya Pradesh High Court
Parimal Singh Prajapati vs The State Of Madhya Pradesh on 4 August, 2020
Author: Vishal Mishra
Bench: Vishal Mishra
1
HIGH COURT OF MADHYA PRADESH
WP.No.8243/2020
(Parimal Singh Prajapati Vs. State of M.P.)
Gwalior, Dated : 04.08.2020
Shri Alok Katare, learned counsel for the petitioner.
Shri S.P.Jain, learned Panel Lawyer for the State.
In the wake of unprecedented and uncertain situation due to
outbreak of the Novel Corona virus (COVID-19) and considering the
advisories issued by the Government of India, this petition has been
taken up through video conferencing to maintain social distancing. The
parties are being represented by the respective counsel through video
conferencing, following the norms of social distancing/physical
distancing in letter and spirit.
Learned Panel Lawyer for the State prays for and is granted
further two weeks' time to file response to the petition.
Learned counsel for the petitioner has drawn attention of this
Court to ground H wherein salary of the petitioner is also withheld by
the respondents. It is submitted that he has also filed the representation
to the aforesaid effect but the same is also not decided and kept pending.
Learned Panel Lawyer for the State is also directed to apprise this Court regarding the aforesaid fact by the next date of hearing.
List the case in the week commencing 24.08.2020.
(Vishal Mishra)
AK/- Judge
ANAND KUMAR
2020.08.04 18:42:50
+05'30'