Madhya Pradesh High Court
Govind Prasad Agrawal vs The State Of Madhya Pradesh Judgement ... on 29 April, 2014
- 1 -1 MCC No.1614/2013 29/4/2014 :
Shri Madan Singh, learned counsel for the applicant.
This application has been filed for restoration of MCC No.1349/2013.
Keeping in view the reasons given in the application which is supported by an affidavit of counsel herself, application is allowed.
MCC No.1349/2013 is restored to its original file. It be placed for orders before the appropriate Bench.
With the aforesaid, this application stands allowed and disposed of.
( Rajendra Menon) ( A. K. Sharma )
Judge Judge
mrs.mishra