RAHUL DAMAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Learned counsel for the applicant seeks to withdraw I.A. no.6187/2023, which is an application for exemption from filing Vakalatnama. Accordingly, the same stands dismissed as withdrawn.

(2.) Heard on IA. no. 8894/2023, which is an application for filing additional documents on record.

(3.) The alleged documents may be relevant for proper adjudication of the matter, therefore, the I.A is allowed and the alleged documents are taken on record.