B.K. Kasera @ Brij Kishore Kasera vs The State Of Madhya Pradesh
2022 Latest Caselaw 5392 MP

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                                                               IN THE HIGH COURT OF MADHYA PRADESH
                                                                            AT JABALPUR
                                                                                CRA No. 8227 of 2021
                                                             (B.K. KASERA @ BRIJ KISHORE KASERA Vs THE STATE OF MADHYA PRADESH)

                                              Dated : 12-04-2022
                                                        Shri Ajay Kumar Jain, learned counsel for the appellant.

                                                        Shri Pramod Choubey, learned Deputy Government Advocate for the
                                              respondents/State.

Learned Deputy Government Advocate is directed to furnish the copy of the judgment delivered by Sub-Registrar, Cooperative Society, District Hoshangabad as mentioned in para-74 of the evidence of G.D. Pal (PW-13).

List this case after ensuing summer vacation.

(DINESH KUMAR PALIWAL) JUDGE

Priya.P

Signature Not Verified SAN

Digitally signed by priyanka pithawe mishra Date: 2022.04.13 13:35:39 IST