Madhya Pradesh High Court
Rajendra @ Supari vs The State Of Madhya Pradesh on 6 January, 2020
Author: Sunil Kumar Awasthi
Bench: Sunil Kumar Awasthi
1 MCRC-53651-2019
The High Court Of Madhya Pradesh
MCRC-53651-2019
(RAJENDRA @ SUPARI AND OTHERS Vs THE STATE OF MADHYA PRADESH)
1
Indore, Dated : 06-01-2020
Shri Manoj Saxena, learned counsel for the applicant.
Shri Nilesh Patel, learned Panel Lawyer for the respondent/State.
Learned counsel for the applicant prays for and is granted seven working days' to cure the defects as pointed out by the Office.
List thereafter.
(S.K. AWASTHI) JUDGE sumathi Digitally signed by Sumati Jagadeesan Date: 06/01/2020 17:07:56