ASHA RATHORE Vs. STATE OF M.P.
LAWS(MPH)-2020-6-1052
HIGH COURT OF MADHYA PRADESH
Decided on
June 24,2020
Asha Rathore
Appellant
VERSUS
STATE OF M.P.
Respondents
JUDGEMENT
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(1.)Matter is heard through video conferencing.
(2.)I.A. No.5397/2020, an application for urgent hearing, is taken up, considered and allowed for the reasons mentioned therein.
(3.)Consequently, I.A. No.5397/2020 stands disposed of.
(2.)I.A. No.5397/2020, an application for urgent hearing, is taken up, considered and allowed for the reasons mentioned therein.
(3.)Consequently, I.A. No.5397/2020 stands disposed of.
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