Pappu @ Govardhan vs The State Of Madhya Pradesh
2021 Latest Caselaw 1095 MP

                                          1                                 CRR-3084-2018
               The High Court Of Madhya Pradesh
                          CRR-3084-2018
                       (PAPPU @ GOVARDHAN Vs THE STATE OF MADHYA PRADESH)


       Jabalpur, Dated : 25-03-2021

              PUD dated 21.10.2020 has been received in which it is requested by
      learned Civil Judge, Class-II (concerned Judicial Magistrate First Class),
      Jatara , M.P. to send back the record of the lower court to complete the
      proceedings of case no. 260/2009 before the learned court below.
              Considered the aforesaid PUD, office is directed to send back the

      record of the court below to the court of learned Civil Judge Class-II
      (concerned Judicial Magistrate First Class), Jatara, District Tikamgarh, M.P.
              Trial court is directed to send back the records to Registry of this
      court after passing the judgment in the case.
              PUD is disposed of.

                                              (RAJENDRA KUMAR SRIVASTAVA)
                                                         JUDGE


      MISHRA

ARVIND KUMAR MISHRA
2021.03.25

13:06:13 +05'30'