Rahul vs The State Of Madhya Pradesh
2023 Latest Caselaw 16719 MP

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                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                        CRA No. 6773 of 2023
                                             (RAHUL Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                          Dated : 09-10-2023
                                  Shri Vijay Sharma - Advocate for the appellant.

                                  Shri Bhuwan Gautam - Govt. Advocate for the respondent/State.

I.A. No. 7232/2023, an application seeking exemption from providing certified copy of the judgment is rejected on the ground that the appellant has not filed the true copy or the certified copy of the impugned judgment.

Two weeks' time, as prayed for is granted to the counsel for the appellant to file certified copy of the impugned judgment. If the certified copy of the judgment is filed, office is directed to calculate the limitation.

I.A. stands rejected and closed.

List the case thereafter.

                               (S. A. DHARMADHIKARI)                                     (PRANAY VERMA)
                                        JUDGE                                                JUDGE

                          sh




Signature Not Verified
Signed by: SEHAR HASEEN
Signing time: 10/9/2023
5:40:29 PM