Madhya Pradesh High Court
Trilok vs The State Of Madhya Pradesh on 13 January, 2020
Author: Vivek Rusia
Bench: Vivek Rusia
1 MCRC-799-2020 The High Court Of Madhya Pradesh MCRC-799-2020 (TRILOK Vs THE STATE OF MADHYA PRADESH) Indore, Dated : 13-01-2020 Shri Anupam Chouhan, learned counsel for the applicant. Shri Vikas Yadav, learned Govt. Advocate for the State. Learned Govt. Advocate submits that one more case under the Excise Act is pending against the applicant.
Learned counsel for the applicant prays for time to verify the same.
As prayed, list after two weeks.
(VIVEK RUSIA)
JUDGE
Digitally signed by Hari Kumar
hk/ Nair
Date: 2020.01.14 11:17:42 +05'30'