Madhya Pradesh High Court
Sunil Mandwani vs The State Of Madhya Pradesh on 3 September, 2019
Author: Virender Singh
Bench: Virender Singh
1 MCRC-35168-2019 The High Court Of Madhya Pradesh MCRC-35168-2019 (SUNIL MANDWANI Vs THE STATE OF MADHYA PRADESH) 1 Indore, Dated : 03-09-2019 Parties through their counsel. A weeks time is granted to the petitioner to cure the defect. List the matter after a week.
(VIRENDER SINGH) JUDGE das Digitally signed by REENA PARTHO SARKAR Date: 2019.09.04 10:18:56 +05'30'