Madhya Pradesh High Court
The State Of Madhya Pradesh vs Kunwar Singh on 26 April, 2019
1 FA-704-2019
The High Court Of Madhya Pradesh
FA-704-2019
(THE STATE OF MADHYA PRADESH Vs KUNWAR SINGH)
1
Jabalpur, Dated : 26-04-2019
Ms Sharda Dubey, Panel Lawyer for the appellants/State.
Heard on I.A. No.4953/2019, an application for condonation of delay.
Issue notice of the aforesaid IA to the respondent on payment of
process fee within a week.
Notice be made returnable within four weeks.
List the matter after four weeks. In the meantime, record of the Court below be also called for.
(SUBODH ABHYANKAR) JUDGE DV Digitally signed by DINESH VERMA Date: 30/04/2019 17:02:45