Madhya Pradesh High Court
The State Of Madhya Pradesh vs Ruchi Agarwal @ Guddi @ Renu on 22 January, 2025
Author: Anand Pathak
Bench: Anand Pathak
1 WA-1431-2022
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
WA No. 1431 of 2022
(THE STATE OF MADHYA PRADESH AND OTHERS Vs RUCHI AGARWAL @ GUDDI @ RENU AND OTHERS
)
Dated : 22-01-2025
Shri Ankur Mody, learned AAG for appellants/State.
Shri R.K.Soni, learned counsel for respondents.
Learned counsel for the appellants/State informs this Court that valuation report is filed which indicates the actual valuation of the lost articles.
Learned counsel for the respondents is not satisfied with the report and sought four weeks time to submit objection.
List the case after four weeks.
(ANAND PATHAK) (HIRDESH)
JUDGE JUDGE
Ashish*
Signature Not Verified
Signed by: ASHISH
CHAURASIA
Signing time: 1/22/2025
6:55:40 PM