Madhya Pradesh High Court
Acchaiya Lodhi @ Achchhelal Patel ... vs The State Of Madhya Pradesh on 12 September, 2019
Author: Nandita Dubey
Bench: Nandita Dubey
1 WP-10533-2018
The High Court Of Madhya Pradesh
WP-10533-2018
(ACCHAIYA LODHI @ ACHCHHELAL PATEL (LODHI) Vs THE STATE OF MADHYA PRADESH)
24
Jabalpur, Dated : 12-09-2019
Shri S.K. Rawat, learned counsel for the petitioner.
Shri Manish Verma, learned Government Advocate for the respondent/State.
Heard on I.A. No.1077/2019, which is an application for taking additional documents on record.
On due consideration, the same is allowed. The documents are taken on record.
I.A. No.2591/2019 has rendered infructuous as the matter has already been delinked earlier.
List this matter on 07.11.2019 for final disposal at motion stage.
NANDITA DUBEY) JUDGE ak Digitally signed by ASHISH KOSHTA DN: c=IN, o=MP HIGH COURT, ou=GOVERNMENT, postalCode=482001, st=Madhya Pradesh, 2.5.4.20=7ee89d31e9df06bf1b73a726c9eea38a87e6fe5e9822d3548a254 5743653d019, serialNumber=c4daa1d227b8af4922dde70e5d7fac9f3449368cd9024cf39 d0f7e421b35bb46, cn=ASHISH KOSHTA Date: 2019.09.12 16:31:31 +05'30' Adobe Reader version: 11.0.8