Madhya Pradesh High Court
Gulabsingh And 3 Ors. vs The State Of Madhya Pradesh on 3 March, 2016
1
Cr.A. No.239/2013
03/03/2016
Shri Gaurav Verma, learned Counsel for the
appellants.
Appellants Gulabsingh, Harisingh,
Dhansingh and Ranjitsingh are present in person and
identified by their Counsel.
Ms. Pritha Moitra, learned Dy. G.A. for the
respondent-State.
Heard on I.A. No.2056/16 which is an application for condonation of absence. By this application, the appellants are praying for condonation of their absence on 19.02.2016 since hey had gone out of town for personal work and hence could not attend the Court/Registry. Counsel prayed that the absence be condone.
For the reasons stated in the application, the application is allowed and the absence is hereby condoned.
The appellants are directed to mark their presence today and they are also directed to remain present before this Court/Registry on 04/04/2016 and on all other dates as may be fixed by the Registry.
List on 04/04/2016.
(Mrs. S.R. Waghmare) 2 Judge soumya