Madhya Pradesh High Court
Archana vs Shriman Collector Mahoday Evm Paden Up ... on 30 January, 2025
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
1 WP-24176-2024
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
WP No. 24176 of 2024
(ARCHANA Vs SHRIMAN COLLECTOR MAHODAY EVM PADEN UP SACHIV AND OTHERS )
WP/21688/2024, WP/23477/2024, WP/23480/2024, WP/23499/2024, WP/23668/2024,
WP/23673/2024
Dated : 30-01-2025
Parties through their counsel.
Heard on I.A.No.11503/2024, which is an application for granting
permission to add the applicant as respondent intervener under Sub-Rule 2 of
Rule 10 of Order 1 of CPC ,1908 amended 1999 and 2002.
For the reasons assigned in the application, the I.A. stands allowed and closed.
Counsel for the petitioner is directed to amend the cause title and array the proposed intervener-Chief Executive Officer, Indore Multi Modal Logistics Park Pvt. Ltd. as respondent.
Let a copy of the petition be also furnished to Ms. Anita Sharma, counsel for the proper respondent, who shall also file reply within further period of four weeks.
Let the matter be listed in the week commencing 17.03.2025.
(SUBODH ABHYANKAR) JUDGE moni Signature Not Verified Signed by: MONI RAJU Signing time: 30-01- 2025 16:06:45