Madhya Pradesh High Court
Rajendra Rajgond vs The State Of Madhya Pradesh on 14 June, 2022
Author: Sujoy Paul
Bench: Sujoy Paul
1 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 1565 of 2011 (RAJENDRA RAJGOND Vs THE STATE OF MADHYA PRADESH) Dated : 14-06-2022 Parties through their counsel.
Shri Pramod Thakre, learned Government Advocate prays for and is granted fifteen days' time to file objection to the pending interlocutory application.
list thereafter.
(SUJOY PAUL) (PRAKASH CHANDRA GUPTA)
JUDGE JUDGE
ahd
Signature Not Verified
SAN
Digitally signed by MOHD AHMAD
Date: 2022.06.14 17:07:30 IST