Madhya Pradesh High Court
Chandrabhushan vs State Of M.P. on 24 August, 2020
Author: Vandana Kasrekar
Bench: Vandana Kasrekar
1 MCRC-29179-2020 The High Court Of Madhya Pradesh MCRC-29179-2020 (CHANDRABHUSHAN Vs STATE OF M.P.) 1 Indore, Dated : 24-08-2020 Heard through Video Conferencing. Parties through counsel. Learned counsel appearing on behalf of the applicant prays for time to file Vakalatnama on behalf of the applicant, therefore, the case is adjourned.
List the matter after one week.
(MISS VANDANA KASREKAR) JUDGE amol Digitally signed by AMOL N MAHANAG Date: 2020.08.25 12:45:50 +05'30'