Madhya Pradesh High Court
Kadvi Bai vs The State Of Madhya Pradesh on 3 November, 2016
MCRC-9355-2016
(KADVI BAI Vs THE STATE OF MADHYA PRADESH)
03-11-2016
COMMON ORDER
1 2 3 4 5 Advocate for Advocate for S. the applicants; the List on the Case No. No. petitioner(s); respondent/ dates appellant(s) State M.Cr.C. No. List after four 35 Shri Vivek Singh Shri R.S. Parmar 9600/2016 weeks M.Cr.C. No. Shri Apoorva List after four 34 Shri R.S. Parmar 9521/2016 Joshi weeks M.Cr.C. No. Ms. Monica List after two 32 Shri R.S. Parmar 9428/2016 Billorey weeks M.Cr.C. No. Shri Mitesh List after two 30 Shri R.S. Parmar 9355/2016 Patidar weeks M.Cr.C. No. Shri Dharmendra List after four 29 Shri R.S. Parmar 9215/2016 Khanchandani weeks Cr.R. No. Shri Pankaj List after a 78 Shri Sanjay Saini 1166/2016 Wadhwani week Cr.R. No. Shri Pankaj List after two 79 Ms. Pooja Jain 1358/2016 Wadhwani weeks Cr.R. No. Shri Pankaj List after two 83 Shri N.J. Dave 1645/2015 Wadhwani weeks Cr.A. No. Shri Pankaj List after four 84 None 509/2012 Wadhwani weeks Cr.R. No. Shri Apoorva Shri Pankaj List after a 89 1340/2016 Joshi Wadhwani week
Learned counsel for the petitioner(s)/applicant
(s)/appellant(s) prays for and is granted time to argue the matter/call for the record/cure the defects. List on the date/as per direction shown in column No.5 against the respective case.
(VED PRAKASH SHARMA) JUDGE