Madhya Pradesh High Court
Sevaksingh vs The State Of Madhya Pradesh on 2 February, 2018
THE HIGH COURT OF MADHYA PRADESH CRR-1197-2017 (SEVAKSINGH Vs THE STATE OF MADHYA PRADESH) 3 Indore, Dated : 02-02-2018 Parties through their counsel. As prayed by learned counsel for the applicant, list the mater after a week.
sh (VIRENDER SINGH) e JUDGE ad Pr a hy Sourabh ad M SOURAB Digitally signed by SOURABH YADAV DN: c=IN, o=HIGH COURT OF MADHYA PRADESH, postalCode=452001, st=Madhya Pradesh, 2.5.4.20=653a532794a1a894348dd8233e6a00e432bc2e42f6e89877717 H YADAV a8716dc3a1c71, 2.5.4.45=032100F2538841D553E3CFD29A015412A22502230F1E7F523 48950B3EA1CDFA3083A0B, cn=SOURABH YADAV of Date: 2018.02.08 10:28:25 +05'30' rt ou C h ig H