Madhya Pradesh High Court
Mitthoolal vs P.S.Patera The State Of Madhya Pradesh on 29 February, 2016
CRA-196-2014
(MITTHOOLAL Vs P.S.PATERA THE STATE OF MADHYA PRADESH)
29-02-2016
Shri Madan Singh, counsel for the appellant.
Shri A.K.Singh, Panel Lawyer for the State/ respondent.
Appellant Mitthoolal is present in person. He is duly identified by learned counsel for the appellant. The case is posted today for non appearance of the appellant Mitthoolal before the Registry on 29.9.2015. Heard on I.A.No.21585/2015 for condonation of non appearance of appellant before the Registry on 29.9.2015 on the ground that his son-in-law had suffered attack of paralysis.
For the reasons stated in the application, I.A.No.21585/2015 is allowed and non appearance of the appellant stands condoned.
The appellant shall now appear before the Registry on 1.7.2016 and on such other dates as may be fixed in this regard.
(C V SIRPURKAR) JUDGE