Madhya Pradesh High Court
Manoj Jain vs Shriram Transport Finance Company Ltd. on 21 April, 2015
Mcrc.2336.2015
Manoj Jain Vs. Shriram Transport Finance Co. Ltd and anr.
21.04.2015
Shri Anoop Gupta, Advocate, for the petitioner.
Shri R.K. Shrivastava, Panel Lawyer, for the
respondent/State.
Heard on I.A.No.3188/2015. On due consideration, I.A. stands allowed. Petitioner's learned counsel is directed to carry out necessary correction as mentioned in the application within a week.
(B.D. Rathi) Judge pd