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Madhya Pradesh High Court

S.C. Dekate vs S.H.O. on 11 May, 2018

                                       THE HIGH COURT OF MADHYA PRADESH
                                                  CRA-2832-2018
                                                         (S.C. DEKATE Vs S.H.O.)


                              2
                              Gwalior, Dated : 11-05-2018
                                    None for the appellant.
                                    Let default as pointed out by the Registry of this Court be cured
                              within seven days, failing which, appeal shall stand dismissed without
                              reference to this Court.




                                                                                      esh
                                                                                    (VIVEK AGARWAL)




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SHANU RAIKWAR
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2018.05.11

18:26:58 +05'30' 11.0.8 of rt ou C h ig H