Aniket Patle vs The State Of Madhya Pradesh
2021 Latest Caselaw 6023 MP

                                                                           1                               CRA-3207-2020
                                                 The High Court Of Madhya Pradesh
                                                            CRA-3207-2020
                                                (ANIKET PATLE AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                         9
                                         Jabalpur, Dated : 24-09-2021
                                               Heard through Video Conferencing.
                                               Shri Durgesh Pandey, learned counsel for the appellant.
                                               Shri Dinesh Patel, learned Panel Lawyer for the respondent/State.

Learned Panel Lawyer submits that appellant/accused did not comply the order dated 24.07.2020. Learned counsel for the appellant has supplied

him the illegible copy of the impugned judgment.

Learned counsel for the appellant has supplied the legible copy of the impugned judgment by today itself in the Court to the learned Panel Lawyer and Panel Lawyer has accepted the same.

List the matter in the week commencing 04.10.2021.

                                             (RAJENDRA KUMAR SRIVASTAVA)                   (ARUN KUMAR SHARMA)
                                                        JUDGE                                        JUDGE


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Digitally signed by ROSHNI SINGH PATEL Date: 2021.09.24 17:22:57 IST