Madhya Pradesh High Court
Netrapal Singh vs The State Of Madhya Pradesh on 21 February, 2024
Author: Sujoy Paul
Bench: Sujoy Paul
1 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR CRA No. 7875 of 2018 (NETRAPAL SINGH AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS) Dated : 21-02-2024 Appellants through their counsel.
Shri Yogesh Dhande - Government Advocate for the State of M.P. I.A. No.535 of 2024 is taken up seeking permission to change the counsel supported by affidavit of mother of appellant no.2.
For the reasons stated in aforesaid interlocutory application, it is allowed.
The appellants may engage a new counsel by filing a fresh Vakalatanama.
(SUJOY PAUL) (VIVEK JAIN)
JUDGE JUDGE
bks
Signature Not Verified
Signed by: BASANT KUMAR
SHRIVAS
Signing time: 2/22/2024
9:43:09 AM