Madhya Pradesh High Court
Vedprakash vs The State Of Madhya Pradesh Thr. on 3 January, 2018
THE HIGH COURT OF MADHYA PRADESH CRA-553-2015 (VEDPRAKASH Vs THE STATE OF MADHYA PRADESH THR.) 14 Gwalior, Dated : 03-01-2018 Shri Ankur Maheshwari, counsel for the appellant. Learned counsel for the appellant submits that he has recently been engaged by appellants No.1 & 2 and therefore, he seeks short adjournment to argue on pending I.A. List after two weeks.
(SHEEL NAGU) (S. A. DHARMADHIKARI)
JUDGE JUDGE
Sarathe