Madhya Pradesh High Court
Nitesh vs The State Of Madhya Pradesh on 24 March, 2023
Author: Vivek Rusia
Bench: Vivek Rusia
1 IN THE HIGH COURT OF MADHYA PRADESH AT INDORE CRA No. 2284 of 2018 (NITESH AND OTHERS Vs THE STATE OF MADHYA PRADESH) Dated : 24-03-2023 None for the parties.
As per information sent by High Court Bar Association, Indore vide letter dated 22.03.2023, that in compliance of call of strike made by State Bar Council, M.P., the Member Advocates shall abstain from the court proceedings from 23.03.2023 to 25.03.2023.
Since the Advocate engaged by the litigant is abstaining from the court proceedings, therefore, in order to protect the interest of the litigant, instead of dismissing the case in default or passing any adverse order, the case is adjourned for four weeks.
(VIVEK RUSIA) (ANIL VERMA)
JUDGE JUDGE
RJ
Signature Not Verified
Signed by: REENA JOSEPH
Signing time: 24-03-2023
16:19:49