Madhya Pradesh High Court
Ravi Sohgora vs The State Of Madhya Pradesh on 12 July, 2017
MCRC-6993-2017 (RA VI SOHGORA Vs THE STA TE 0F MADHYA PRADESH) 12-07-20
17 Parties through their counsel. Learned counsel for the applicant seeks time to argue the matter.
Prayer is allowed. List after two weeks as prayed by learned counsel for the applicant.
(RAJ EEV KUMAR DUBEY) JUDGE as