Madhya Pradesh High Court
Kalyan Singh vs The State Of Madhya Pradesh on 29 June, 2021
Author: B. K. Shrivastava
Bench: B. K. Shrivastava
1 SA-1830-2017 The High Court Of Madhya Pradesh SA-1830-2017 (KALYAN SINGH AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS) 3 Jabalpur, Dated : 29-06-2021 Through Video Conferencing.
Shri Shrikant Shrivastava, Advocate for the appellants. As per request of the appellant, one week's time is granted to cure the default as pointed out by the Registry.
List thereafter.
(B. K. SHRIVASTAVA)
JUDGE
Vin**
Signature
SAN Not
Verified
Digitally signed by
VINOD SHARMA
Date: 2021.06.29
17:51:33 IST