Madhya Pradesh High Court
Satya Prakash Arora vs The State Of Madhya Pradesh on 26 August, 2019
Author: Vishal Mishra
Bench: Vishal Mishra
1 MCRC-32971-2019
The High Court Of Madhya Pradesh
MCRC-32971-2019
(SATYA PRAKASH ARORA Vs THE STATE OF MADHYA PRADESH)
1
Gwalior, Dated : 26-08-2019
Shri A.K. Nirankari, counsel for the applicant.
Shri Aditya Singh, Public Prosecutor for the respondent/State.
Counsel for the applicant submits that he will cure the default during the course of day.
Prayer allowed.
Let the default be cured during the course of day.
(VISHAL MISHRA) JUDGE Van VANDANA VERMA 2019.08.27 10:14:31 +05'00'