Madhya Pradesh High Court
Reetu Singh vs The State Of Madhya Pradesh on 24 February, 2020
Author: Chief Justice
Bench: Chief Justice
THE HIGH COURT OF MADHYA PRADESH MATTERS NOTIFIED AT SERIAL Nos. 701 to 722 ON THE BOARD DATED 24th FEBRUARY, 2020 Jabalpur, Dated : 24.02.2020 Two weeks' time is granted to rectify the defaults pointed out by the Office, failing which these matters shall stand dismissed without further reference to the Bench.
This order is issued for the sake of convenience though each case was considered separately. Further, these matters may not be treated as tagged matters.
(Ajay Kumar Mittal) (Vijay Kumar Shukla)
Chief Justice Judge
psm
Digitally signed by
PREM SHANKAR
MISHRA
Date: 2020.02.26
15:05:29 +05'30'