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Pooran Yadav vs The State Of Madhya Pradesh
2022 Latest Caselaw 1846 MP

Citation : 2022 Latest Caselaw 1846 MP
Judgement Date : 9 February, 2022

Madhya Pradesh High Court
Pooran Yadav vs The State Of Madhya Pradesh on 9 February, 2022
Author: Sujoy Paul
                                                                         1
                                              The High Court Of Madhya Pradesh
                                                       CRA No. 7534 of 2021
                                                         (POORAN YADAV Vs THE STATE OF MADHYA PRADESH)

                                    Jabalpur, Dated : 09-02-2022
                                             Heard through Video Conferencing.

                                             Shri Mrigendra Singh, learned Senior counsel alongwith Shri Rishabh
                                    Singh, learned counsel for the appellant.
                                             Smt. Nalini Gurung, learned Panel Lawyer for the respondent/State.

After arguing for some time, learned Senior Counsel prays for time to argue the matter armed with relevant judgments.

As prayed, list in the next week.


                                          (SUJOY PAUL)                                   (ARUN KUMAR SHARMA)
                                             JUDGE                                              JUDGE

                                    skt




Signature Not Verified SAN

Digitally signed by SANTOSH KUMAR TIWARI Date: 2022.02.10 16:47:50 IST

 
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