Madhya Pradesh High Court
The State Of Madhya Pradesh vs Chandrakesh Sonkar @ Chandra Shekhar on 8 March, 2016
RP-965-2015
(THE STATE OF MADHYA PRADESH Vs CHANDRAKESH SONKAR @ CHANDRA SHEKHAR)
08-03-2016
Mr. Girish Kekre, learned Government Advocate for the
petitioners.
None for the respondent, even when the matter is taken
up in second round.
Heard on I.A. No.16741/15. For the reasons assigned in the application, which is duly supported by an affidavit, same is allowed. Delay in filing the review petition is condoned.
Let the review petition be listed in next week for orders on admission.
(ALOK ARADHE) JUDGE