Kripashankar vs The State Of Madhya Pradesh
2024 Latest Caselaw 16305 MP

Madhya Pradesh High Court

Kripashankar vs The State Of Madhya Pradesh on 30 May, 2024

                                                            1
                                     IN THE HIGH COURT OF MADHYA PRADESH
                                                   AT INDORE
                                                      FA No. 316 of 2020
                                      (KRIPASHANKAR Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                          Dated : 30-05-2024
                                Appellant by Shri Sachin Arya - Advocate.

                                Respondent - State of Madhya Pradesh by Shri Kratik Mandloi -

Advocate on behalf of Advocate General.

Learned counsel appearing for the appellant seeks time to argue on IA No.1545 of 2020, an application under Section 149 of Code of Civil

Procedure, 1908 with relevant law and judgments.

List the matter after summer vacation.

(BINOD KUMAR DWIVEDI) JUDGE

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