Madhya Pradesh High Court
Aman Biraha vs The State Of Madhya Pradesh on 3 April, 2019
1 MCRC-8779-2019 The High Court Of Madhya Pradesh MCRC-8779-2019 (AMAN BIRAHA Vs THE STATE OF MADHYA PRADESH) 4 Jabalpur, Dated : 03-04-2019 Two days time is granted, as prayed by Shri Sourabh Sharma, learned counsel for the applicant to remove the default.
List the case after two days.
(RAJENDRA KUMAR SRIVASTAVA) JUDGE MISHRA Digitally signed by ARVIND KUMAR MISHRA Date: 05/04/2019 11:44:32