Madhya Pradesh High Court
Shivji vs The State Of Madhya Pradesh on 25 February, 2020
Author: Sanjay Yadav
Bench: Sanjay Yadav
1 CRA-3648-2014
The High Court Of Madhya Pradesh
CRA-3648-2014
(SHIVJI Vs THE STATE OF MADHYA PRADESH) 7 Jabalpur, Dated : 25-02-2020 Shri M. R. Verma, learned counsel for the appellant. Appellant Shivji is personally present. He is identified by his counsel. I.A. No. 4094/2020 an application for condonation of non appearance of appellant on 19.8.2019 and 18.11.2019.
For the reason which prevented the appellant from appearing on the said dates, sufficient cause is made out. Consequently his non appearance on 19.8.2019 and 18.11.2019 is condoned subject to his appearing before the Registrar of this Court on 4.1.2021 and on all such dates as given by the office.
I.A. No. 4094/2020 stand disposed of.
(SANJAY YADAV) (ATUL SREEDHARAN)
JUDGE JUDGE
a
Digitally signed by ASHISH TIWARI
Date: 28/02/2020 23:03:14