Madhya Pradesh High Court
Babulal Parihar(Khangar) vs Rajkumar Raghuvanshi on 23 July, 2018
1 MCC-329-2011
The High Court Of Madhya Pradesh
MCC-329-2011
(BABULAL PARIHAR(KHANGAR) Vs RAJKUMAR RAGHUVANSHI)
8
Gwalior, Dated : 23-07-2018
Shri Aditya Sharma, learned counsel for applicant.
Shri Brajesh Tyagi, learned counsel for respondent No.1.
Shri Ajay Bhargava, learned Government Advocate for respondent No. 2/State.
Indigency status report of the applicant is to be enquired by Collector, District Vidisha, by filing appropriate report in this regard.
Let needful be done within four weeks. Office is directed to reflect the name of Advocate General for respondent No.2 in daily cause list for assistance.
List after four weeks.
(ANAND PATHAK) JUDGE (LJ*) Digitally signed by LOKENDRA JAIN Date: 2018.07.24 10:17:53 +05'30'