Madhya Pradesh High Court
The State Of Madhya Pradesh vs Rajesh Singh on 6 January, 2020
Author: Rajeev Kumar Shrivastava
Bench: Rajeev Kumar Shrivastava
1 MCRC-45735-2019 The High Court Of Madhya Pradesh MCRC-45735-2019 (THE STATE OF MADHYA PRADESH Vs RAJESH SINGH) 1 Gwalior, Dated : 06-01-2020 Shri K.P.S. Sengar, learned Panel Lawyer for the appellant/State. I.A. No.9774/2019, an application under Section 5 of the Limitation Act, is taken up, considered and allowed for the reasons mentioned therein and the delay of 9 days in filing this appeal is hereby condoned.
List in the next week on the question of admission.
(RAJEEV KUMAR SHRIVASTAVA) JUDGE AKS ALOK KUMAR 2020.01.07 15:45:11 +05'30'