Madhya Pradesh High Court
Abad Mohammad Khan vs The State Of Madhya Pradesh on 4 January, 2016
MCRC-15034-2014
(ABAD MOHAMMAD KHAN Vs THE STATE OF MADHYA PRADESH)
04-01-2016
None for the applicants even in the second round.
Shri A.K.Singh, Panel Lawyer for the respondent/State.
None had appeared on behalf of the applicants on the earlier date either.
In aforesaid circumstances, if no one appears on the next date, the Court may consider its dismissal for want of prosecution.
Let the matter be listed after four weeks.
(C V SIRPURKAR) JUDGE