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Mohd. Naseem Khan vs The State Of Madhya Pradesh
2021 Latest Caselaw 9086 MP

Citation : 2021 Latest Caselaw 9086 MP
Judgement Date : 21 December, 2021

Madhya Pradesh High Court
Mohd. Naseem Khan vs The State Of Madhya Pradesh on 21 December, 2021
Author: Vivek Agarwal
                                                                          1                           MCRC-62894-2021
                                                The High Court Of Madhya Pradesh
                                                        MCRC No. 62894 of 2021
                                                       (MOHD. NASEEM KHAN Vs THE STATE OF MADHYA PRADESH)


                                       Jabalpur, Dated : 21-12-2021
                                               Shri Abhinav Dubey, learned counsel for the applicant.

                                               Shri   Jitendra   Shrivastava,   learned    Panel    Lawyer   for   the
                                       respondent/State.

Learned counsel for the applicant prays for time to bring on record some judgments and under what facts and circumstances, terms and

conditions of Supurdginama on which custody of the vehicle is given by the trial Court can be modified.

On his request, list this case in the week commencing 3 rd January, 2022.

(VIVEK AGARWAL) JUDGE

vy

Signature Not Verified SAN

Digitally signed by VAIBHAV YEOLEKAR Date: 2021.12.22 19:10:30 IST

 
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