Madhya Pradesh High Court
Mehmood Hassan vs State Economics Offence Bureau on 12 November, 2018
1 MCRC-42408-2018 The High Court Of Madhya Pradesh MCRC-42408-2018 (MEHMOOD HASSAN Vs STATE ECONOMICS OFFENCE BUREAU) 1 Jabalpur, Dated : 12-11-2018 Shri Durgesh Pandey, learned counsel for the applicant. The learned counsel for the applicant prays for and is granted two weeks' time to remove the default.
(RAVI SHANKAR JHA) (SANJAY DWIVEDI)
JUDGE JUDGE
sj
Digitally signed by SUSHEEL KUMAR
JHARIYA
Date: 13/11/2018 09:33:50