Madhya Pradesh High Court
Dr. Parimal Vishwas vs The State Of Madhya Pradesh on 8 February, 2022
Author: Virender Singh
Bench: Virender Singh
1 The High Court Of Madhya Pradesh CRA No. 7329 of 2021 (DR. PARIMAL VISHWAS Vs THE STATE OF MADHYA PRADESH) Jabalpur, Dated : 08-02-2022 Heard through Video Conferencing.
Shri Somesh Shukla, counsel for the appellant. Shri Prem Narayan Verma, Panel Lawyer for the State. There being some connectivity issue, neither voice of the counsel is clearly audible nor he is able to hear the voice of the court. Therefore, the case is adjourned.
List after four weeks.
However, temporary suspension granted to the appellant is further extended till the next date of hearing in terms of the order dated 08.12.2021.
List as above.
(VIRENDER SINGH) JUDGE vinod Signature Not Verified SAN Digitally signed by VINOD VISHWAKARMA Date: 2022.02.09 16:09:35 IST