Madhya Pradesh High Court
Vinay Chohtel vs The State Of Madhya Pradesh on 25 January, 2019
1 MCRC-858-2019 The High Court Of Madhya Pradesh MCRC-858-2019 (VINAY CHOHTEL Vs THE STATE OF MADHYA PRADESH) 1 Jabalpur, Dated : 25-01-2019 Ms. Lokmani, Advocate for the applicant. The default as pointed out by the office is not made good. Appellant is directed to cure the default within a period of one week failing which this petition shall stand dismissed without further reference to this Court.
In case default is made good, office to proceed further.
(J. P. GUPTA) JUDGE vj Digitally signed by VIJAY LAKSHMI JHA Date: 01/02/2019 11:21:25