Madhya Pradesh High Court
Ram Sevak Lohar vs The State Of Madhya Pradesh on 29 March, 2022
Author: Dinesh Kumar Paliwal
Bench: Dinesh Kumar Paliwal
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
CRA No. 11133 of 2019
(RAM SEVAK LOHAR Vs THE STATE OF MADHYA PRADESH)
Dated : 29-03-2022
None for the appellant.
Shri Tikaram Kurmi, learned Panel Lawyer for the respondent/State.
Trial Court record has been received. Heard on admission.
Prima facie this appeal seems to be arguable. Hence, admitted for final hearing.
As none has appeared for the appellant, I.A. No.23583/2019 is dismissed for want of prosecution.
List this case for final hearing along with connected appeal on 28.11.2022.
(DINESH KUMAR PALIWAL) JUDGE mrs. mishra Signature Not Verified SAN Digitally signed by DEEPA MISHRA Date: 2022.03.29 17:07:55 IST