Madhya Pradesh High Court
Narayan Sharma vs The State Of Madhya Pradesh on 15 February, 2019
1 CRR-63-2019 The High Court Of Madhya Pradesh CRR-63-2019 (NARAYAN SHARMA Vs THE STATE OF MADHYA PRADESH) 4 Gwalior, Dated : 15-02-2019 Shri Deependra Singh Raghuvanshi, learned counsel for the applicant. Ms. Gayatri Surve, leaned Public Prosecutor for the State. Learned counsel for the applicant prays for two weeks' time to argue the matter.
Time is granted.
List the case after two weeks. Interim relief, if any, granted earlier shall continue till next date of hearing.
(RAJEEV KUMAR SHRIVASTAVA) JUDGE AK/-
ANAND KUMAR 2019.02.16 12:23:50 +05'30'