Lalta Prasad Dixit vs The State Of Madhya Pradesh
2021 Latest Caselaw 3933 MP

                                                                         1                                  SA-789-2017
                                              The High Court Of Madhya Pradesh
                                                          SA-789-2017
                                                (LALTA PRASAD DIXIT AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                                    6
                                    Jabalpur, Dated : 03-08-2021
                                             Heard through Video Conferencing.
                                             Shri P.K. Thakre, Advocate for the appellants.
                                             Shri Ravindra Rajpoot, Panel Lawyer for the respondent/State.

Impugned judgment and decree is passed by me as District Judge, Chhatarpur, so list this case before another Bench.

List the matter in the week commencing 09.08.2021.

(RAJENDRA KUMAR SRIVASTAVA) JUDGE

Nitesh

Signature Not Verified SAN

Digitally signed by NITESH PANDEY Date: 2021.08.04 15:33:08 IST