Madhya Pradesh High Court
Devendra Singh Yadav vs The State Of Madhya Pradesh on 9 February, 2018
THE HIGH COURT OF MADHYA PRADESH Case No.________________of __________ Gwalior, 09/02/2018 Due to paucity of time, the matters are adjourned as under:
Serial Numbers Next date of listing 1 to 6, 8, 9, 15, 17, 60 to Next Week 62, 64 to 66, 68 to74, 76 to 83 20 to 24, 27 to 49, 84 to After two weeks 90 50 to 57 After four weeks Interim order, if any, passed earlier shall continue till next date of listing.
(Sanjay Yadav) Judge pd Digitally signed by PAWAN DHARKAR Date: 2018.02.14 10:10:08 -08'00'