Madhya Pradesh High Court
The State Of Madhya Pradesh vs Lakhanlal Sharma on 11 August, 2014
Writ Appeal No.487/2014 11.8.2014
Shri Vijay Pandey, Deputy Advocate General, for the appellants/State.
I.A.No.10112/2014, which is an application for removal of default, on due consideration is allowed.
The appeal be now listed for hearing on I.A.No.7367/2014, which is an application for condonation of delay, along with the record of Writ Petition No.19661/2013.
(AJIT SINGH) (N.K.GUPTA)
JUDGE JUDGE
TG/-