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Hiralal Ahirwar vs The State Of Madhya Pradesh
2021 Latest Caselaw 2693 MP

Citation : 2021 Latest Caselaw 2693 MP
Judgement Date : 24 June, 2021

Madhya Pradesh High Court
Hiralal Ahirwar vs The State Of Madhya Pradesh on 24 June, 2021
Author: Vijay Kumar Shukla
                                                                          1                           MCRC-48765-2020
                                                The High Court Of Madhya Pradesh
                                                          MCRC-48765-2020
                                                   (HIRALAL AHIRWAR Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                     6
                                     Jabalpur, Dated : 24-06-2021
                                               Heard through Video Conferencing.
                                               Shri S.S. Thakur, learned counsel for the applicant.
                                               Shri Pradeep Gupta, learned Government Advocate for the
                                     respondent/State.

Learned counsel for the applicant submits that he has filed the copy of

the judgment on which he proposed to rely, vide I.A. No. 9120/2021.

Learned Government Advocate prays for time to examine the same. List the matter in the week commencing 05.07.2021.

(VIJAY KUMAR SHUKLA) JUDGE

Amitabh

Signature Not Verified SAN

Digitally signed by AMITABH RANJAN Date: 2021.06.25 17:01:44 IST

 
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