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Sher Singh Badoniya vs The State Of Madhya Pradesh
2021 Latest Caselaw 5032 MP

Citation : 2021 Latest Caselaw 5032 MP
Judgement Date : 3 September, 2021

Madhya Pradesh High Court
Sher Singh Badoniya vs The State Of Madhya Pradesh on 3 September, 2021
Author: Sushrut Arvind Dharmadhikari
                             HIGH COURT OF MADHYA PRADESH
                                 (Sher Singh Badoniya vs. State of M.P. & Ors.)
                                                                           W.A. 521/2021

03/09/2021

This appeal was heard and reserved for judgment on 09.07.2021, but due to efflux of time and after going through the memo of appeal, it transpires that further hearing in the matter is required.

Office is directed to list this matter after one week.




(S.A. Dharmadhikari)                                                           (Vishal Mishra)
      Judge                                                                        Judge


Durgekar*

SANJAY N    Digitally signed by SANJAY N DURGEKAR

DN: c=IN, o=HIGH COURT OF MADHYA

DURGEKA PRADESH BENCH GWALIOR, ou=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474011, st=Madhya Pradesh, 2.5.4.20=148d33096a059f4adb584e1b0b1d3a3 616b3e020c6aff92108afad476190e841,

R cn=SANJAY N DURGEKAR Date: 2021.09.07 14:58:25 +05'30'

 
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