Madhya Pradesh High Court
Daulat Parwani vs The State Of Madhya Pradesh on 2 July, 2024
Author: Vishal Dhagat
Bench: Vishal Dhagat
1 MCRC-4936-2024 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR MCRC No. 4936 of 2024 (DAULAT PARWANI Vs THE STATE OF MADHYA PRADESH) Dated : 02-07-2024 None for applicant.
Shri Santosh Yadav - Dy. Govt. Adv. for the State.
Two weeks time is granted to remove the default, failing which petition shall stand dismissed without reference to this Court.
(VISHAL DHAGAT) JUDGE pn Signature Not Verified Signed by: PANKAJ NAGLE Signing time: 7/3/2024 3:35:58 PM