Madhya Pradesh High Court
M/S Shatakshi Infrastructure Pvt. Ltd. vs Security Printing Minting Corporation ... on 28 March, 2023
Author: Maninder S. Bhatti
Bench: Maninder S. Bhatti
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
WP No. 3077 of 2023
(M/S SHATAKSHI INFRASTRUCTURE PVT. LTD. Vs SECURITY PRINTING MINTING CORPORATION OF
INDIA LTD. AND OTHERS)
Dated : 28-03-2023
Petitioner is present in person.
Heard on I.A. No.3980/2023 which is an application for amendment filed
under Order 6 Rule 17 CPC.
It is averred in the amendment application that during pendency of the
petition, the respondents have issued an order dated 15.03.2023 which was
issued in favour of the petitioner therefore, assailing the order dated 15.03.2023 this amendment application is filed.
On due consideration, I.A. No.3980/2023 is allowed. The petitioner is permitted to incorporate the amendment in memorandum of the petition within three working days.
List on 31.03.2023.
(MANINDER S. BHATTI) JUDGE Shub Signature Not Verified Signed by: SHUBHAM THAKKER Signing time: 3/29/2023 4:16:50 PM