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Govind vs The State Of Madhya Pradesh
2023 Latest Caselaw 4535 MP

Citation : 2023 Latest Caselaw 4535 MP
Judgement Date : 21 March, 2023

Madhya Pradesh High Court
Govind vs The State Of Madhya Pradesh on 21 March, 2023
Author: Anil Verma
                                                               1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT INDORE
                                                       CRA No. 3133 of 2023
                                           (GOVIND Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                           Dated : 21-03-2023
                                 Shri Akhil Godha - Advocate for appellant.

                                 Shri Kapil Mahant - Panel Lawyer for respondent/State.

Heard on IA No. 3427/2023 which is an application for ignoring the defect.

The appellant has filed signed and verified judgment issued by Presiding Officer of trial court. He has also filed certified copy of the judgment, although

there is no need to file any other certified copy of the judgment.

Hence IA is allowed and defect pointed out by registry is hereby ignored. Let record of the court below be requisitioned. List after four weeks.

(ANIL VERMA) JUDGE

BDJ

Signature Not Verified Signed by: BHUVNESHWAR DATT JOSHI Signing time: 21-03-2023 19:31:21

 
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