Hariram vs The State Of Madhya Pradesh
2022 Latest Caselaw 7892 MP

Citation : 2022 Latest Caselaw 7892 MP
Judgement Date : 15 June, 2022

Madhya Pradesh High Court

Hariram vs The State Of Madhya Pradesh on 15 June, 2022

Author: Gurpal Singh Ahluwalia

                                     1
               IN THE HIGH COURT OF MADHYA PRADESH
                            AT GWALIOR
                              WP No. 11363 of 2022
                  (HARIRAM AND OTHERS Vs THE STATE OF MADHYA PRADESH)

Dated : 15-06-2022
         Shri K.K. Dwivedi - Advocate for the petitioners.

         Shri Sanjay Kumar Sharma - Government Advocate for the State.
         Shri Dwivedi prays for and is granted two weeks' time to file the copies
of judgments passed in the Civil Suit as well as the Civil Appeal instituted by the
petitioners.
         List after two weeks.


                                                             (G.S. AHLUWALIA)
                                                                    JUDGE
(alok)




ALOK KUMAR
2022.06.15

17:11:01 +05'30'

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