LAWS(MPH)-2012-9-409

RAMCHARAN Vs. THE STATE OF MADHYA PRADESH

Decided On September 18, 2012
RAMCHARAN Appellant
V/S
The State of Madhya Pradesh Respondents

JUDGEMENT

(2.) APPELLANTS ' counsel seeks for and is granted the period of one week to submit some documents in support of IA No. 15446/12. Let this matter be listed under the same head in the week commencing 1.10.2012.