Madhya Pradesh High Court
Narendra @ Naru vs The State Of Madhya Pradesh on 11 February, 2019
1 MCRC-1289-2019 The High Court Of Madhya Pradesh MCRC-1289-2019 (NARENDRA @ NARU Vs THE STATE OF MADHYA PRADESH) 3 Gwalior, Dated : 11-02-2019 Parties through their counsel. Learned counsel for the applicant prays for and is granted a week's time to clear the default.
List after one week.
(RAJEEV KUMAR SHRIVASTAVA) JUDGE PRINCEE BARAIYA 2019.02.12 15:02:56
-08'00' Pj'S/-