Madhya Pradesh High Court
Ajay Singh vs The State Of Madhya Pradesh on 3 January, 2022
Author: Rajeev Kumar Shrivastava
Bench: Rajeev Kumar Shrivastava
1 MCRC-12280-2020 The High Court Of Madhya Pradesh MCRC No. 12280 of 2020 (AJAY SINGH Vs THE STATE OF MADHYA PRADESH AND OTHERS) Gwalior, Dated : 03-01-2022 No one appears for the applicant.
Shri Kaushalendra Singh Tomar, counsel for the State. As no body appears for the applicant to argue the matter, therefore, in the interest of justice, an opportunity is granted to the applicant's counsel to argue the matter on the next date of hearing, otherwise an adverse inference should be drawn against the applicant.
List in the next week.
(RAJEEV KUMAR SHRIVASTAVA) JUDGE MKB MAHENDRA Digitally signed by MAHENDRA BARIK DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474001, st=Madhya Pradesh, 2.5.4.20=8c6d4d6122d7ee987e457a3bec5922cacbc050c998981397a35d9 BARIK 758a2b55074, pseudonym=61167CBF346371FDA4919D07819090142FCCA056, serialNumber=AB90F893988F10D718DA01F8065D87F25DDC9B6C8C3FF 0E5E280DD36D476F6BA, cn=MAHENDRA BARIK Date: 2022.01.04 10:39:01 +05'30'