Madhya Pradesh High Court
The State Of Madhya Pradesh Thr vs Shriniwas Sharma on 29 June, 2016
1 RP No.209/2016 29/06/2016 Seen the Paper Under Disposal dated 13/5/2016.
The request made by the learned Presiding Officer for extension of time granted vide order dated 4/12/2015 in MA No.763/2015, considering the reasons mentioned therein, deserves to be allowed.
Accordingly, looking to the present status of the case, six months' time is granted from today for disposal of the case.
With the aforesaid, review petition stands disposed of.
Let a copy of this order be sent forthwith to learned Trial Court for compliance.
(Rohit Arya) Judge Arun*