Madhya Pradesh High Court
Rohit Chadha vs The State Of Madhya Pradesh on 4 August, 2015
CRR-1621-2015
(ROHIT CHADHA Vs THE STATE OF MADHYA PRADESH)
04-08-2015
Shri P.Gurjar, learned counsel for the applicant.
Shri B.P. Pandey, learned PP for the respondent/State.
For admission, the case diary is required. The respondent/State is directed to make available the case-diary on the next date of hearing.
List after two weeks.
(M.K. MUDGAL) JUDGE