Lalan Dwivedi vs The State Of Madhya Pradesh
2022 Latest Caselaw 1582 MP

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                                                The High Court Of Madhya Pradesh
                                                         CRA No. 8134 of 2021
                                                          (LALAN DWIVEDI Vs THE STATE OF MADHYA PRADESH)

                                      Jabalpur, Dated : 03-02-2022
                                               Heard through Video Conferencing.

                                               Ms. Pooja Gajra, learned counsel for the appellant.
                                               Shri   Devendra     Gangrade,      learned   Panel    Lawyer   for   the
                                      respondents/State.

Considering the fact that despite yellow marks in the certified copy of impugned judgment vide Annexure A/1, the judgment impugned is legible, the

default pointed out by the Registry stands ignored.

The appeal being arguable is admitted for final hearing. Let the record of Court below be requisitioned. Registry is directed to prepare paper book so that during all the subsequent hearings, even of interlocutory nature, this Court has the advantage of paper book.

List the case for final hearing in due course.

                                         (SHEEL NAGU)                                                (SUNITA YADAV)
                                             JUDGE                                                       JUDGE

                                      mohsin




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Digitally signed by MOHAMMED MOHSIN QURESHI Date: 2022.02.05 11:40:42 IST