Madhya Pradesh High Court
State Of M.P vs Smt.Bharti Deswal on 20 November, 2015
CRA-569-2014
(STATE OF M.P Vs SMT.BHARTI DESWAL)
20-11-2015
None for the appellant.
Respondent No.3- Dr. Krishna Gopal Sharma is present in person.
Such respondent apprised us that today he has filed I.A.No.10049/2015 in the registry for condonation of his non-appearance on dated 16.09.2015. The same is placed before us.
Having heard, perused the I.A. and for the reasons stated in it, we are satisfied that the sufficient cause is made out to condone such non- appearance of respondent No.3 on the aforesaid date. Consequently, by allowing such I.A., the non-appearance of respondent no.3 is hereby condoned.
Now, respondent No.3- Dr. Krishna Gopal Sharma is directed to appear in the Registry of this Court, firstly, on 11.05.2016 and so also on such further dates as are fixed by the Registry in this regard till disposal of this appeal.
(U.C. MAHESHWARI) (SUSHIL KUMAR GUPTA)
JUDGE JUDGE