Munnalal vs The State Of Madhya Pradesh
2022 Latest Caselaw 3515 MP

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                                                  The High Court Of Madhya Pradesh
                                                          MCRC No. 61625 of 2021
                                                             (MUNNALAL Vs THE STATE OF MADHYA PRADESH)

                                    Indore, Dated : 11-03-2022
                                              Shri Yogesh Purohit, learned counsel for the applicant.

                                              Shri Mukesh Kumawat, learned counsel for the respondent/State seeks and

is granted 3 day's time to go through the judgment filed by the counsel for the applicant to submit that compliance of Section 50 cannot be through a joint communication.

List on 16/03/2022.

(SUBODH ABHYANKAR) JUDGE

krjoshi

Signature Not Verified SAN

Digitally signed by KHEMRAJ JOSHI Date: 2022.03.12 10:22:16 IST