Madhya Pradesh High Court
State Of M.P. & Ors. vs Bherulal on 23 June, 2017
FA Nos.298/ 2008 & 443/2008 23-06-2017
Parties through their counsel. Heard on Interlocutory application. The same is allowed. Appeal is admitted for final hearing. List the same in due course. (5. c. SHARMA) JUDGE Rashmi