Madhya Pradesh High Court
Ranveer Singh And Anr. vs The State Of M.P. on 25 January, 2018
THE HIGH COURT OF MADHYA PRADESH
CRA-323-2005
(RANVEER SINGH AND ANR. Vs THE STATE OF M.P. )
2
Gwalior, Dated : 25-01-2018
Shri R. K. Mishra, learned counsel for the appellants.
Shri Dilip Singh Tomar, learned Government Advocate for the
respondent-State.
Learned counsel for the appellants submits that the matter has been compromised between the parties and the parties pray for time to file a compromise application for its consequential verification before the Principal Registrar.
In case the compromise application is filed by 08.02.2018, list this case for verification of compromise on 09.02.2018 before the Principal Registrar, before whom the parties shall personally appear on 09.02.2018.
List this case on 15.02.2018.
(VIVEK AGARWAL) JUDGE meh/-