Madhya Pradesh High Court
Kalu @ Narendra vs The State Of Madhya Pradesh on 19 August, 2019
1 MCRC-29857-2019 The High Court Of Madhya Pradesh MCRC-29857-2019 (KALU @ NARENDRA Vs THE STATE OF MADHYA PRADESH) 1 Indore, Dated : 19-08-2019 Parties through their counsel. Learned counsel for the applicant is directed to make good the default, as pointed out by Office, within a period of seven working days.
List thereafter.
(S.K. AWASTHI) JUDGE sumathi Digitally signed by Sumati Jagadeesan Date: 19/08/2019 14:25:52