Madhya Pradesh High Court
Manohar Singh Rajgond vs The State Of Madhya Pradesh on 1 August, 2017
MCRC-l 1625-2017 (MANOHAR SINGH RAJGOND Vs THE STA TE 0F MADHYA PRADESH) 01-08-20
17 Parties through their counsel. Learned counsel for the applicant seeks one week's time to remove the default. Prayer is allowed. List after one week. (RAJ EEV KUMAR DUBEY) JUDGE diXit