Atharva Computers vs Sam System
2021 Latest Caselaw 546 MP

                                                          1                               CRR-659-2021
                                The High Court Of Madhya Pradesh
                                           CRR-659-2021
                                               (ATHARVA COMPUTERS Vs SAM SYSTEM)

                      1
                      Jabalpur, Dated : 08-03-2021
                               Shri Ghanshyam Sharma, learned counsel for the applicant.
                               Shri Harsh Gupta, learned Panel Lawyer for the respondent-State.

It is reflected from the record that applicant after passing the judgment did not appear before the trial Court and remained absconding and during his absconding, this revision has been filed.

Applicant is directed to appear before the trial Court within 15 days' from today.

List this case after 15 days for argument on maintainability of this revision petition.

(VISHNU PRATAP SINGH CHAUHAN) JUDGE

kundan

Signature SAN Not Verified

Digitally signed by KUNDAN SHARMA Date: 2021.03.09 16:42:11 IST