Karan vs The State Of Madhya Pradesh
2022 Latest Caselaw 5213 MP

Citation : 2022 Latest Caselaw 5213 MP
Judgement Date : 8 April, 2022

Madhya Pradesh High Court

Karan vs The State Of Madhya Pradesh on 8 April, 2022

Author: Gurpal Singh Ahluwalia

                                        1
                     THE HIGH COURT OF MADHYA PRADESH
                               CRA No.981/2022
                             Karan vs. State of M.P.

           Gwalior, Dated : 08/04/2022

                 Shri R.K. Joshi, Counsel for the appellant.

                 Shri A.K. Nirankari, Counsel for the respondent/State.

It is submitted by Shri Nirankari that copy of judgment has not

been supplied to him.

Accordingly, Shri Joshi undertakes to supply a copy of

judgment to Shri Nirankari.

List next week.

(G.S. Ahluwalia) Judge (alok)

ALOK KUMAR 2022.04.08 15:55:52 +05'30'

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