Madhya Pradesh High Court
The State Of Madhya Pradesh vs Shyam Kishore on 26 March, 2015
SA-243-2006
(THE STATE OF MADHYA PRADESH Vs SHYAM KISHORE)
26-03-2015
Shri Ashish Anand Bernard, learned Government Advocate for appellant.
Shri M.Jain, learned counsel for respondent.
Appeal is admitted on the following substantial question of law :
âAs to whether the Appellate Court was justified in relying on the sole evidence of Power of Attorney holder while reversing the finding by the trial Court.?â A copy of memo of appeal, impugned judgment & decree and substantial question of law be served on learned counsel for respondent.
Let the appeal be set out for hearing in due course.
(SANJAY YADAV) JUDGE