Madhya Pradesh High Court
Gayadin & Ors. vs The State Of Madhya Pradesh on 13 August, 2019
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
1 CRA-2656-2000
The High Court Of Madhya Pradesh
CRA-2656-2000
(GAYADIN & ORS. Vs THE STATE OF MADHYA PRADESH)
2
Jabalpur, Dated : 13-08-2019
Shri S.K. Tiwari, learned counsel for the appellant.
Shri Puneet Shroti, learned Panel Lawyer for the respondent-State.
Case is listed today for appearance of appellant No.1 Gayadin. Appellant No.1 Gayadin is present today. He has been identified by his counsel.
Heard on IA No. 15371/2019, which has been filed for condonation of default in appearance of appellant Gayadin on 23.3.2019.
Considering the reasons so stated in the application IA No. 15371/2019 is allowed.
The Default of appearance of appellant Gayadin on 23.3.2019 is condoned. Now he is directed to appear before the Registry of this Court on 27th November, 2019 and on such other dates as may be fixed by the Registry of this Court in this regard.
(J.K. MAHESHWARI) (RAJENDRA KUMAR SRIVASTAVA)
JUDGE JUDGE
rsshukla
Digitally signed by RAGHVENDRA
SHRAN SHUKLA
Date: 14/08/2019 11:08:04