Madhya Pradesh High Court
Ravi Gurjar vs The State Of Madhya Pradesh on 20 January, 2022
Author: Gurpal Singh Ahluwalia
Bench: Gurpal Singh Ahluwalia
1 THE HIGH COURT OF MADHYA PRADESH MCRC No. 1144/2022 (RAVI GURJAR Vs THE STATE OF MADHYA PRADESH) Through Video Conferencing Gwalior, Dated : 20-01-2022 Shri S.K. Mishra, Counsel for applicant. Shri Avdhesh Parashar, Counsel for State. Counsel for applicant prays for and is granted two days' time to remove the default.
List this case after the default is removed.
(G.S. Ahluwalia) Judge Aman AMAN TIWARI 2022.01.21 10:46:17 +05'30'