Madhya Pradesh High Court
Vinod Kumar Sharma vs The State Of Madhya Pradesh on 11 May, 2018
THE HIGH COURT OF MADHYA PRADESH WP-3246-2014 (VINOD KUMAR SHARMA Vs THE STATE OF MADHYA PRADESH) 1 Gwalior, Dated : 11-05-2018 Parties through their respective counsel. I.A. No.646/2018, an application for substitution of legal representatives of the deceased/petitioner who is died on 23.12.2017.
Application is within time, the same is allowed.
sh Necessary amendment be carried out within seven working days.
e ad Pr (S. A. DHARMADHIKARI) JUDGE a hy ad M Suneel of Digitally signed by SUNEEL DUBEY Date: 2018.05.14 15:54:26 +05'30' rt ou C h ig H