Madhya Pradesh High Court
Chhotu @ Unus Khan vs The State Of Madhya Pradesh on 3 March, 2020
Author: B. K. Shrivastava
Bench: B. K. Shrivastava
1 MCRC-1876-2020
The High Court Of Madhya Pradesh
MCRC-1876-2020
(CHHOTU @ UNUS KHAN Vs THE STATE OF MADHYA PRADESH)
4
Jabalpur, Dated : 03-03-2020
Shri Quazi Fakhruddin, counsel for the applicant.
Shri R.N. Yadav, Panel Lawyer for the respondent/State.
Shri Kapil Sharma, counsel for the objector. Case diary is available.
Learned counsel for the applicant submitted that he has filed his Vakalatnama yesterday.
Therefore, Registry is directed to place the aforesaid Vakalatnama on record.
Learned counsel for the objector undertakes to supply copies of the document to learned counsel for the applicant during the course of the day.
List this case in the next week.
(B. K. SHRIVASTAVA) JUDGE vy Digitally signed by VAIBHAV YEOLEKAR Date: 04/03/2020 17:09:36