Darbar vs The State Of Madhya Pradesh
2021 Latest Caselaw 8411 MP

                                                                                  1                             MCRC-59900-2021
                                                        The High Court Of Madhya Pradesh
                                                                MCRC No. 59900 of 2021
                                                                     (DARBAR Vs THE STATE OF MADHYA PRADESH)


                                             Indore, Dated : 07-12-2021
                                                       Shri Ashish Tiwari, learned counsel for the applicant.

                                                       Shri Sachin Jaiswal, learned Panel Lawyer for the respondent/State.

During the course of arguments, learned counsel for the respondent /State submitted that there are three cases registered against the applicant under Section 34 of M.P. Excise Act.

Learned counsel for the applicant submitted that the aforesaid cases have been decided and prays for time to file copies of the judgment.

List after one week, as prayed.

(RAJENDRA KUMAR (VERMA)) JUDGE

sumathi

Signature Not Verified VerifiedDigitally Digitally signed by SAN SUMATHI JAGADEESAN Date: 2021.12.08 15:51:50 IST