Madhya Pradesh High Court
Chandrakanta Bai vs The State Of M.P. on 11 October, 2018
HIGH COURT OF MADHYA PRADESH SA No.362/1999 Indore, Dated:11.10.2018 None for the appellant even in the second round. Shri A.Malhotra, learned counsel for State. On the previous date SPC was issued to the appellant since no one was present.
Inspite of the SPC no one is present. It appears that the appellant is not interested in prosecuting the appeal which is accordingly dismissed for want of prosecution.
(PRAKASH SHRIVASTAVA) Judge Digitally signed by Varghese Mathew Date: 11/10/2018 16:31:30