Madhya Pradesh High Court
Sunil Mandwani vs The State Of Madhya Pradesh on 9 February, 2022
Author: Satyendra Kumar Singh
Bench: Satyendra Kumar Singh
1 The High Court Of Madhya Pradesh MCRC No. 1711 of 2022 (SUNIL MANDWANI Vs THE STATE OF MADHYA PRADESH) Indore, Dated : 09-02-2022 Heard through Video Conferencing.
Shri V. K. Assudani, learned counsel for the applicant. Shri Aditya Garg, learned Public Prosecutor for the non-applicant - State.
Counsel for the State seeks three days' time to call the complete case diary.
List the matter in the week commencing 14.02.2022.
(SATYENDRA KUMAR SINGH) JUDGE gp Signature Not Verified SAN Digitally signed by GEETA PRAMOD Date: 2022.02.10 11:08:15 IST