Madhya Pradesh High Court
The State Of Madhya Pradesh vs Parwati Devi on 5 July, 2022
Author: Atul Sreedharan
Bench: Atul Sreedharan
1 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR FA No. 411 of 2021 (THE STATE OF MADHYA PRADESH AND OTHERS Vs PARWATI DEVI AND OTHERS) Dated : 05-07-2022 Shri Ashok Sinha, G.A. for the appellant-State.
Learned counsel for the State wants to withdraw I.A.No.3462-2021 which is an application for condonation of delay with liberty to file properly constituted application giving the number of days the appeal is delayed by.
The prayer is accepted.
I.A.No.3462-2021 is dismissed as withdrawn with liberty as aforementioned.
List in the week commencing from 22.08.2022 alongwith F.A.No.402- 2021.
(ATUL SREEDHARAN) JUDGE MKL Signature Not Verified SAN Digitally signed by MANOJ KUMAR LALWANI Date: 2022.07.07 12:51:11 IST