Madhya Pradesh High Court
Vikram vs Piyush on 19 March, 2018
1 M.Cr.C.No.6201/2018
(Vikram Vs. Piyush)
Indore : Dated 19.3.2018
Shri Satish Tomar, learned counsel for the applicant.
Respondent in person.
Learned counsel for the applicant prays for time. List after after two weeks as prayed for.
(Rohit Arya) Judge Patil Digitally signed by Shailesh Patil Date: 2018.03.19 16:56:43 +05'30'