ACHCHE LAL Vs. STATE OF MADHYA PRADESH
LAWS(SC)-2016-12-124
SUPREME COURT OF INDIA
Decided on December 02,2016
Achche Lal
Appellant
VERSUS
STATE OF MADHYA PRADESH
Respondents
JUDGEMENT
- (1.) Leave granted.
(2.) Delay condoned.
(3.) Applications for exemption from filing c/c of the impugned judgment and exemption from filing O.T. are allowed.;
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