Madhya Pradesh High Court
Harinarayan Rathor vs The State Of Madhya Pradesh on 27 January, 2022
Author: Anil Verma
Bench: Anil Verma
THE HIGH COURT OF MADHYA PRADESH MP Nos. 3137/20, 3134/20, 3132/20, 3127/20 Indore, Dated: 27.1.2022 Heard through video conferencing Shri Sudarshan Joshi, learned counsel for petitioner. Ms. Bharti Lakkad learned GA for State prays for and is granted three weeks time to file reply of pending IA.
IR to continue till the next date of hearing. List thereafter.
(Anil Verma) Judge BDJ Signature Not Verified SAN Digitally signed by BHUVNESHWAR DATT JOSHI Date: 2022.01.28 10:48:27 PST