The State Of Madhya Pradesh vs Subhash Chandra S/O Shri Sujanmal ...
2022 Latest Caselaw 14955 MP

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                                               IN THE HIGH COURT OF MADHYA PRADESH
                                                             AT INDORE
                                                                FA No. 1033 of 2022
                                   (THE STATE OF MADHYA PRADESH AND OTHERS Vs SUBHASH CHANDRA S/O SHRI SUJANMAL MEHTA
                                                    DECEASED THROUGH LRS. SMT. VINAYKANTA AND OTHERS)

                                   Dated : 15-11-2022

                                         Shri Koustubh Pathak, G.A. for appellant/State.
                                         Shri M.Bohra, counsel for respondent Nos.1 & 2.

Shri Somesh Gobhuj, counsel for the Respondent No.3. Heard on I.A.No. 4129/2022 which is application for exemption from filing certified copy of the impugned judgment and decree.

Counsel for appellant submits that certified copy has been filed in the connected appeal.

Considering the same, I.A.No. 4129/2022 is allowed and appellant is exempted from filing the certified copy.

The appeal has already been admitted. List the same in due course.

(VIJAY KUMAR SHUKLA) JUDGE

MK

Signature Not Verified Signed by: MUKTA CHANDRASHEKHAR KOUSHAL Signing time: 11/15/2022 5:18:18 PM