Madhya Pradesh High Court
Vishram Singh vs The State Of Madhya Pradesh on 15 March, 2022
Author: Sujoy Paul
Bench: Sujoy Paul
1 The High Court Of Madhya Pradesh CRA No. 1911 of 2013 (VISHRAM SINGH Vs THE STATE OF MADHYA PRADESH) Jabalpur, Dated : 15-03-2022 Parties through their counsel.
Shri Yogesh Ddande, learned Government Advocate prays for and is granted two weeks time to file objection.
List thereafter.
(SUJOY PAUL) (DWARKA DHISH BANSAL)
JUDGE JUDGE
Akm
Signature Not Verified
SAN
Digitally signed by AKANKSHA MAURYA
Date: 2022.03.16 10:28:36 IST