Madhya Pradesh High Court
The State Of Madhya Pradesh vs Hariram And 9 Ors. on 4 February, 2016
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M.CR.C. NO.672/13
04.02.2016:
Smt.Neelam Abhayankar, learned
Counsel for the applicant/State.
Heard on I.A.No.548/13 for
condonation of delay and admission.
Issue notice to the respondents on
payment of process fee within two weeks by registered as well as ordinary mode. Notice be made returnable within two weeks. In the meanwhile, call for the record.
List after service of notice on the respondents.
(MRS.S.R.WAGHMARE) JUDGE hk/