LAWS(MPH)-2020-6-350

DEEPAK CHANDANI Vs. STATE OF MADHYA PRADESH

Decided On June 10, 2020
Deepak Chandani Appellant
V/S
STATE OF MADHYA PRADESH Respondents

JUDGEMENT

(1.) The proceeding convened through Video Conferencing.

(2.) Verification report has been received.

(3.) According to verification report development work of colony is going on at the site.