Madhya Pradesh High Court
The State Of Madhya Pradesh vs Kamal Singh Manjhi on 16 February, 2018
THE HIGH COURT OF MADHYA PRADESH
WA-171-2018
(THE STATE OF MADHYA PRADESH Vs KAMAL SINGH MANJHI)
1
Gwalior, Dated : 16-02-2018
Shri Raghvendra Dixit, learned Government Advocate for the
appellants/State.
Shri Gaurav Mishra, learned counsel for the respondent.
Let copy of memo of appeal be served on respondent.
sh Learned counsel for the respondent prays for and is granted e seven days' time to file reply to I.A.No.741/2018.
ad List in the week commencing 12th March, 2018.
Pr a hy (SANJAY YADAV) (ASHOK KUMAR JOSHI) JUDGE JUDGE ad M of Rashid rt Digitally signed by RASHID KHAN Date: 2018.02.20 12:15:05 +05'30' ou C h ig H