Madhya Pradesh High Court
Rajesh @ Babba vs State Of M.P. on 24 April, 2018
The High Court of Madhya Pradesh CRA 732/2010 (Rajesh @ Babba Vs. State of M.P.) 1 Gwalior, dated : 24.04.2018 Parties through their counsel. Heard on I.A. No. 1087/2018, an application for prepare paper book.
For the reasons mentioned therein, I.A. No. 1087/2018 is allowed.
Paper Book be prepared by the Registry within six weeks.
Accordingly, I.A. No. 1087/2018 stands disposed of.
(J. K. Maheshwari) (S.A. Dharmadhikari)
Judge Judge
neetu
Digitally signed by NEETU
SHASHANK
Date: 2018.04.26 17:31:24
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