Madhya Pradesh High Court
Avinash Kaur vs Ravneet Singh on 6 October, 2018
1 MCRC-16053-2018
The High Court Of Madhya Pradesh
MCRC-16053-2018
(AVINASH KAUR Vs RAVNEET SINGH)
3
Indore, Dated : 06-10-2018
Parties through their counsel.
Ms.Punita Parek, seeks time to file Vakalatnama of behalf of
respondent no.1 so also to file reply of the petition.
This petition for cancellation of bail granted to the respondent no.1 is pending since April, 2018.
Considering the facts and circumstances of the case, time is granted. List the matter on 12.10.2018.
(VIRENDER SINGH) JUDGE sourabh Digitally signed by SOURABH YADAV Date: 2018.10.07 11:58:03 +05'30'