Madhya Pradesh High Court
The State Of Madhya Pradesh vs Pankaj Gautam on 27 October, 2015
CRA-969-2015
(THE STATE OF MADHYA PRADESH Vs PANKAJ GAUTAM)
27-10-2015
Shri Alok Tapikar, learned panel lawyer for the
appellant/State.
Shri Y.M. Tiwari, learned counsel for the respondent.
Respondent is also present in person and has been duly identified by his counsel.
The learned counsel appearing for the respondent submits that today he will be filing the Vakalatnama on behalf of the respondent.
In view of the statement made by the counsel, for the time being, the personal presence of the respondent is hereby dispensed with.
(S.K. SETH) (RAVI SHANKAR JHA) JUDGE JUDGE