Madhya Pradesh High Court
Jagdish Chandra Chawda vs The State Of Madhya Pradesh on 17 September, 2019
Author: Vandana Kasrekar
Bench: Vandana Kasrekar
1 MCRC-47669-2018 The High Court Of Madhya Pradesh MCRC-47669-2018 (JAGDISH CHANDRA CHAWDA Vs THE STATE OF MADHYA PRADESH) 8 Indore, Dated : 17-09-2019 Parties through counsel. Counsel for the petitioner prays for time to move an appropriate application for converting this petition into appeal.
Prayer is allowed.
List after four weeks.
(MISS VANDANA KASREKAR) JUDGE Aiyer Digitally signed by Jagdishan Aiyer Date: 18/09/2019 10:16:56