Madhya Pradesh High Court
Datar Singh vs The State Of Madhya Pradesh on 19 March, 2018
THE HIGH COURT OF MADHYA PRADESH MCRC-5290-2018 (DATAR SINGH Vs THE STATE OF MADHYA PRADESH) 1 Jabalpur, Dated : 19-03-2018 None for the applicant. Two weeks' time is granted to cure the default.
(H.P. SINGH) sh JUDGE e ad Pr a USHA SHARMA 2018.03.19 hy 17:53:12 +05'30' ad M of rt ou C h ig H