Mukesh vs Harnath Singh
2021 Latest Caselaw 4435 MP

                                                                       1                             CRR-1782-2021
                                             The High Court Of Madhya Pradesh
                                                        CRR-1782-2021
                                                                (MUKESH Vs HARNATH SINGH)

                                    1
                                    Jabalpur, Dated : 17-08-2021
                                            Shri Pradeep Kumar Sharma, counsel for the applicant through video
                                    conferencing.
                                            Ms. Sonali Shrivastava, learned Panel Lawyer for the respondent/State.

O n perusal of certified copy of the impugned judgment filed by the applicant, it is apparent that the same has been received for personal use only,

therefore, it cannot be used as a document in Court proceedings.

In view of the above, learned counsel for the applicant is directed to file duly certified copy the aforesaid judgment before the next date of hearing.

List the matter after one week.

(RAJENDRA KUMAR (VERMA)) JUDGE

TG /-

Signature Not Verified SAN

Digitally signed by TRUPTI GUNJAL Date: 2021.08.17 17:12:51 IST