Seeta Ram vs The State Of Madhya Pradesh
2021 Latest Caselaw 1385 MP

                                                        1                           MCRC-16017-2021
                               The High Court Of Madhya Pradesh
                                         MCRC-16017-2021
                                    (SEETA RAM AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                      1
                      Jabalpur, Dated : 07-04-2021
                            Shri J.L. Soni, Advocate for the applicant.
                            Shri Prashanjeet Chhatarjee, PL for the respondent-State.

I.A. No. 5786/2021 an application for exemption from filing certified copy of judgment/order is hereby allowed. Applicant is exempted from filing certified copy of judgment/ order.

Case diary is not available, the same be made available on the next date of hearing.

List the case in the week commencing 19.04.2021.

(RAJENDRA KUMAR SRIVASTAVA) JUDGE

MISHRA

Signature SAN Not Verified

Digitally signed by ARVIND KUMAR MISHRA Date: 2021.04.07 17:21:59 IST