Madhya Pradesh High Court
The State Of Madhya Pradesh Thr vs Jayveer Gurjar on 13 April, 2017
1 WA 188/17
13/4/17
Shri Praveen Newaskar, Govt. Advocate for the appellants- State.
Let notice on I.A.N.1995/17, an application for condonation of delay filed u/S. 5 of the Limitation Act be issued to the other side, on payment of process-fee within next seven working days.
(Sheel Nagu) (S.A.Dharmadhikari)
Judge Judge
(Bu)