Madhya Pradesh High Court
Hari Shankar Shivhare vs The State Of Madhya Pradesh on 6 February, 2019
1 CRR-48-2019 The High Court Of Madhya Pradesh CRR-48-2019 (HARI SHANKAR SHIVHARE Vs THE STATE OF MADHYA PRADESH) 2 Gwalior, Dated : 06-02-2019 Shri D.P.Singh, learned counsel for the petitioner. Let the default be made good within a period of fifteen days, failing which this revision shall stand dismissed without further reference to the court.
Subject to above, list the matter for hearing in the week commencing 25.02.2019.
(SANJAY YADAV) (VIVEK AGARWAL)
JUDGE JUDGE
SP
SANJEEV
Digitally signed by SANJEEV KUMAR PHANSE
DN: c=IN, o=HIGH COURT OF M.P. BENCH GWALIOR, ou=P. S., postalCode=474011, st=Madhya Pradesh, KUMAR 2.5.4.20=b127bc1c16d2794cb53e7637ddf59a1 c3bd3662e8c5de5d5505a6b3e4d77be89, 2.5.4.45=0321009FFE813C9581B6F5694F84375 PHANSE 9E99F2752C38621A39C94CA45FC830FF0F028B 5, cn=SANJEEV KUMAR PHANSE Date: 2019.02.08 18:22:50 +05'30'