Madhya Pradesh High Court
Pramod Singh Bhadouria vs The State Of Madhya Pradesh on 12 February, 2019
1 THE HIGH COURT OF MADHYA PRADESH MCRC-4529-2019 (Pramod Singh Vs. State of M.P.) Gwalior, Dated : 12/02/2019 Advocates are abstaining from work due to the joint call given by the Bar Council of India and State Bar Council, Madhya Pradesh.
None for the parties.
Office has pointed out certain objections which have not been cured by the learned counsel for the applicant.
By way of last indulgence, 15 days time is granted to the learned counsel for the applicant to remove the default, failing which this petition shall stand dismissed automatically without further reference to the Bench.
List the case after two weeks.
(S.A. Dharmadhikari) Judge rahul RAHUL SINGH PARIHAR 2019.02.12 16:35:52 +05'30'