Ashok Kushwah vs Virendra Narayan Mishra
2023 Latest Caselaw 5446 MP

Citation : 2023 Latest Caselaw 5446 MP
Judgement Date : 1 April, 2023

Madhya Pradesh High Court

Ashok Kushwah vs Virendra Narayan Mishra on 1 April, 2023

Author: Satyendra Kumar Singh

                                  1
            IN THE HIGH COURT OF MADHYA PRADESH
                         AT GWALIOR
                            CRA No. 2050 of 2021
             (ASHOK KUSHWAH Vs VIRENDRA NARAYAN MISHRA AND OTHERS)

Dated : 01-04-2023
      Shri Nirmal Sharma-Advocate for the appellant.

      It has been pointed out by the office that default as pointed out by the
office has not been removed.
      Appellant is directed to cure the default within a period of one week.
      Let copy of the impugned judgment along with appeal memo be supplied
for issuing notice on I.A. No.22658/2021 to the respondents.

List after three weeks.

(SATYENDRA KUMAR SINGH) JUDGE

Van

VANDANA VERMA 2023.04.01 17:35:15 -07'00'

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