Suresh Kumar Shrivastava vs The State Of Madhya Pradesh Thr.
2022 Latest Caselaw 1523 MP

Citation : 2022 Latest Caselaw 1523 MP
Judgement Date : 2 February, 2022

Madhya Pradesh High Court

Suresh Kumar Shrivastava vs The State Of Madhya Pradesh Thr. on 2 February, 2022

Author: Satish Kumar Sharma

                                   1
         The High Court Of Madhya Pradesh
                   SA No. 392 of 2016
    (SURESH KUMAR SHRIVASTAVA Vs THE STATE OF MADHYA PRADESH THR. AND OTHERS)

Gwalior, Dated : 02-02-2022
        Heard through Video Conferencing.

        None for the appellant.
        Shri Sanjay Sharma, learned Govt. Advocate for the respondent

no.1/State.

Shri Rohit Bansal, learned counsel for the respondent no.2. Learned counsel for the appellant is directed to provide copy of the

impugned judgments to the learned counsel for the respondent no.2 by the next date positively.

List the matter after resumption of physical hearing.

(SATISH KUMAR SHARMA) JUDGE

Pawar

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