Madhya Pradesh High Court
Deepa @ Jaya Nahta vs Dr.Sandeep Nahta on 16 June, 2015
C.R.No.1002/2014 16.6.2015 None for the petitioner. Respondent/State by Shri R.P. Gupta, Public Prosecutor.
Since none is appearing on behalf of the petitioner, therefore, hearing of the case is adjourned. (Sushil Kumar Gupta) Judge pawarl-