Suresh Prasad Shukla vs The State Of Madhya Pradesh
2021 Latest Caselaw 7253 MP

                                                                          1                              CRR-392-2013
                                              The High Court Of Madhya Pradesh
                                                        CRR No. 392 of 2013
                                               (SURESH PRASAD SHUKLA Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                       1
                                       Jabalpur, Dated : 10-11-2021
                                             Shri Prakash Upadhyay, Advocate for the applicant.
                                             Shri Pradeep Dwivedi, PL for the respondent no.1/State.

On payment of process fee within seven days, issue notice to the respondent no.2. It be made returnable within two weeks.

Office is directed to call the record of ST no.28/2009 disposed of by

the ASJ (FTC) Beohari, District Shahdol vide judgment dated 11/1/2013.

List on 29/11/2021.

I.R. to continue till the next date of hearing.

(RAJEEV KUMAR DUBEY) JUDGE

m/-

Signature Not Verified SAN

Digitally signed by MONIKA CHOURASIA Date: 2021.11.10 17:44:32 IST