Madhya Pradesh High Court
Omprakash Vishwakarma vs The State Of Madhya Pradesh on 22 February, 2019
1 WP-21729-2018 The High Court Of Madhya Pradesh WP-21729-2018 (OMPRAKASH VISHWAKARMA Vs THE STATE OF MADHYA PRADESH) 4 Jabalpur, Dated : 22-02-2019 Mr. K.B. Vishwakarma, Advocate for the petitioner. Mr. S.K. Shrivastava, Panel Lawyer, for the State. Heard on I.A. No. 262/2019, an application for amendment. For the reasons stated in the application, the same is allowed. Learned counsel for the petitioner is requested to carry out the amendments within three working days.
In the meantime, learned counsel for the State has sought time to seek instructions in this case.
List on 13.3.2019.
(ATUL SREEDHARAN) JUDGE Digitally signed by ANIL KUMAR aks SHIVARAMAN Date: 2019.02.22 22:52:09 -08'00'