Heeralal vs The State Of Madhya Pradesh
2022 Latest Caselaw 9070 MP

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                                                    IN THE HIGH COURT OF MADHYA PRADESH
                                                                 AT JABALPUR
                                                                  CRA No. 4247 of 2021
                                                     (HEERALAL AND OTHERS Vs THE STATE OF MADHYA PRADESH)

                                     Dated : 07-07-2022
                                             Shri Prabhat Shukla, learned counsel for the appellants.

                                             Shri   A.S.Baghel,    learned   Deputy     Government      Advocate   for
                                     respondent/State.

Learned counsel for the appellants prays for time to argue the matter armed with relevant judgments on the question of enormous delay for the purpose of condonation of delay.

Learned Deputy Government Advocate has no objection. List the matter along with connected matter after a week.

                                        (SUJOY PAUL)                                  (PRAKASH CHANDRA GUPTA)
                                           JUDGE                                                JUDGE

                                     manju




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Digitally signed by MANJU CHOUKSEY Date: 2022.07.09 12:54:13 IST