Madhya Pradesh High Court
The State Of Madhya Pradesh vs Parwati Devi on 22 April, 2022
Author: Rajeev Kumar Dubey
Bench: Rajeev Kumar Dubey
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
FA No. 411 of 2021
(THE STATE OF MADHYA PRADESH AND OTHERS Vs PARWATI DEVI AND OTHERS)
Dated : 22-04-2022
Shri Dilip Kumar Shrivastava, Govt. Adv. for the appellants/State.
Shri Ashok Singh, learned counsel for the respondents.
Learned counsel for the respondents seeks and is granted time to file reply on IA no.3462/2021 filed by the appellants under Section 5 of the Limitation Act for condonation of delay in filing of this appeal.
List the case after summer vacation.
(RAJEEV KUMAR DUBEY) JUDGE m/-
Signature Not Verified SAN Digitally signed by MONIKA CHOURASIA Date: 2022.04.22 16:05:38 IST