Madhya Pradesh High Court
Saurabh Agrawal vs The State Of Madhya Pradesh on 28 February, 2022
Author: Atul Sreedharan
Bench: Atul Sreedharan
1 The High Court Of Madhya Pradesh MCRC No. 10811 of 2022 (SAURABH AGRAWAL Vs THE STATE OF MADHYA PRADESH AND OTHERS) Jabalpur, Dated : 28-02-2022 Mr. Ankit Saxena, learned counsel for the applicant.
Mr. Y.Dhande, learned Govt. Advocate for the State. Learned counsel for the applicant is requested to remove the defects point out by the Office and file the type copies of the annexures.
List this case on 22.03.2022. Under the circumstances, I.A. No.3655/2022 for ignoring the defects stands disposed of.
(ATUL SREEDHARAN) JUDGE a Signature Not Verified SAN Digitally signed by ASHISH DATTA Date: 2022.02.28 18:30:41 IST