Madhya Pradesh High Court
Madhoram Markam vs The State Of Madhya Pradesh on 22 February, 2022
Author: Virender Singh
Bench: Virender Singh
1 The High Court Of Madhya Pradesh CRA No. 7783 of 2021 (MADHORAM MARKAM Vs THE STATE OF MADHYA PRADESH) Jabalpur, Dated : 22-02-2022 Shri Sanjay Kumar Patel, counsel for the appellant.
Shri Yadvendra Dwivedi, Panel Lawyer for the State. Record has been received.
As prayed for on behalf of the appellant, list after four weeks. However, as an interim measure, temporary suspension granted to the appellant is further extended till the next date of hearing in terms of the order dated 24.01.2022.
List after four weeks along with CRA No.8319 of 2021.
(VIRENDER SINGH) JUDGE vinod Signature Not Verified SAN Digitally signed by VINOD VISHWAKARMA Date: 2022.02.23 11:32:38 IST