LAWS(MPH)-2010-1-40

SUKHDEEN SONAWANI Vs. STATE OF M P

Decided On January 19, 2010
SUKHDEEN SONAWANI Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) Heard on the question of admission.

(2.) Admit.

(3.) Learned PL takes notices of this admission and undertakes to produce the case diary at the time of final hearing.