Madhya Pradesh High Court
Bhaiyyan @ Bhaiyalal vs The State Of Madhya Pradesh on 31 August, 2023
Author: Rohit Arya
Bench: Rohit Arya
1 IN THE HIGH COURT OF MADHYA PRADESH AT GWALIOR CRA No. 10453 of 2023 (BHAIYYAN @ BHAIYALAL Vs THE STATE OF MADHYA PRADESH AND OTHERS) Dated : 31-08-2023 Two weeks time as prayed by Shri Akhand Pratap Singh, learned counsel for the appellant is granted to cure the defects pointed out by the office. List thereafter.
(ROHIT ARYA) (ROOPESH CHANDRA VARSHNEY)
JUDGE JUDGE
JPS/-
JAI Digitally signed by JAI PRAKASH SOLANKI
DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, PRAKASH postalCode=474001, st=Madhya Pradesh, 2.5.4.20=287738d30aabaeda9b10cecdf179cec8 65c7633f4cfb9e38ce14fcbb05b9522a, pseudonym=560BC50AD082B9BE54EE290EC8C B2193780D8357, SOLANKI serialNumber=8D6BC1C9FCE36623D0BD6B807 2A2D8C01433EBD48AE4F609F108CA8F8DE6B5 22, cn=JAI PRAKASH SOLANKI Date: 2023.09.01 09:58:21 +05'30'