Madhya Pradesh High Court
The State Of Madhya Pradesh vs Madhukar Rao Mahaski on 29 January, 2019
1 MCRC-67-2019
The High Court Of Madhya Pradesh
MCRC-67-2019
(THE STATE OF MADHYA PRADESH Vs MADHUKAR RAO MAHASKI)
2
Jabalpur, Dated : 29-01-2019
Shri R.S. Shukla, learned P.L. for the applicant/State.
Learned P.L. for the respondent/State prays for and is granted two
weeks' time to remove the default.
List the matter after two weeks along with Cr.R.No.1830/2018.
(RAJENDRA KUMAR SRIVASTAVA) JUDGE sp Digitally signed by SAVITRI PATEL Date: 31/01/2019 17:54:27