Madhya Pradesh High Court
Datar Singh vs The State Of Madhya Pradesh on 9 April, 2018
THE HIGH COURT OF MADHYA PRADESH MCRC-5290-2018 (DATAR SINGH Vs THE STATE OF MADHYA PRADESH) 2 Jabalpur, Dated : 09-04-2018 None for the parties. Today, the advocates are abstaining from work on account of call of M.P. State Bar Counsil.
One week's time is granted to cure the default pointed out by the sh office.
e ad (H.P. SINGH) Pr JUDGE a hy ad VKV/-
M Digitally signed by VINAY KUMAR VERMA Date: 2018.04.10 of 12:23:05 +05'30' rt ou C h ig H