Madhya Pradesh High Court
Ravishankar vs The State Of Madhya Pradesh on 13 May, 2021
Author: Prakash Shrivastava
Bench: Prakash Shrivastava
1 CRA-2728-2021
The High Court Of Madhya Pradesh
CRA-2728-2021
(RAVISHANKAR AND OTHERS Vs THE STATE OF MADHYA PRADESH) 4 Jabalpur, Dated : 13-05-2021 Heard through Video Conferencing.
Shri Anil Khare, learned Senior Counsel with Shri Pranjal Diwakar, learned counsel for the appellants.
Shri Pradeep Singh, learned Government Advocate for the State. The prayer for adjournment to verify the documents enclosed with the temporary suspension application made by counsel for the State is vehemently opposed by counsel for the appellants submitting that the State is taking the matter casually and repeatedly seeking time whereas the due date for the delivery of the wife of the appellants is around 27.05.2021, therefore there is urgency in the matter.
Having regard to the reason assigned for adjournment, we accept the prayer of counsel for the State and grant three days' time for verification of the documents making it clear that if the needful is not done before the next date of hearing then the appropriate orders in the matter will be passed.
List the matter on 17.05.2021.
(PRAKASH SHRIVASTAVA) (ATUL SREEDHARAN)
V. JUDGE V. JUDGE
mohsin
Digitally signed by MOHAMMED MOHSIN
QURESHI
Date: 2021.05.13 13:18:54 +05'30'