Varsingh vs The State Of Madhya Pradesh
2021 Latest Caselaw 5568 MP

1 CRA-1518-2017 The High Court Of Madhya Pradesh CRA-1518-2017 (VARSINGH Vs THE STATE OF MADHYA PRADESH)

Indore, Dated : 16-09-2021 Shri Abhay Saraswat, learned counsel for the appellant. Shri Valmik Sakargayen, learned PL for the State. Learned counsel for the appellant, after arguing for sometime, prays for time to argue the matter armed with relevant judgments.

Prayer is allowed.

List the matter in the month of November, 2021.

                                                 (SUJOY PAUL)                                                (ANIL VERMA)
                                                    JUDGE                                                         JUDGE


                                              soumya

Signature Not Verified VerifiedDigitally Digitally signed by SAN SOUMYA RANJAN DALAI Date: 2021.09.16 16:55:46 IST