Madhya Pradesh High Court
Smt. Shanti Pardhe vs The State Of Madhya Pradesh on 17 April, 2018
THE HIGH COURT OF MADHYA PRADESH MCRC-14048-2015 (SMT. SHANTI PARDHE Vs THE STATE OF MADHYA PRADESH) Jabalpur, Dated : 17-04-2018 None for the applicant, though the MCrC was taken up twice for hearing, i.e. in the regular round as well as in the second round as a passed over matter.
It is observed that nobody has been appearing for the applicant sh since the last four occasions.
The petition is, therefore, dismissed for want of prosecution.
e ad (RAVI SHANKAR JHA) Pr JUDGE a hy Digitally signed by MONSI M SIMON Date: 2018.04.18 15:58:35 +05'30' ad mms M of rt ou C h ig H