Makkhan Lal Vig vs Manoj Veera
2022 Latest Caselaw 3448 MP

                                                                          1
                                                The High Court Of Madhya Pradesh
                                                         CRA No. 2007 of 2018
                                                                (MAKKHAN LAL VIG Vs MANOJ VEERA)

                                      Jabalpur, Dated : 10-03-2022
                                            Shri Girish Shrivastava, learned counsel for the appellant.

                                            Respondent along with his counsel Shri Sharad Gupta is present in person.

Learned counsel for the appellant is directed to supply copy of memo of appeal and impugned judgment to learned counsel for the respondent.

Heard.

Admit for final hearing.

List this case for final arguments on 04.05.2022.

(DINESH KUMAR PALIWAL) JUDGE

anu

Signature Not Verified SAN

Digitally signed by ANUPRIYA SHARMA CHOUBEY Date: 2022.03.11 14:03:11 IST