Madhya Pradesh High Court
Netrapal Singh Yadav Thr Manoj Yadav vs The State Of Madhya Pradesh on 3 September, 2024
Author: Pranay Verma
Bench: Pranay Verma
1 WP-29124-2023
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
WP No. 29124 of 2023
(NETRAPAL SINGH YADAV THR MANOJ YADAV Vs THE STATE OF MADHYA PRADESH AND OTHERS )
Dated : 03-09-2024
Shri S. Seth, learned counsel for the petitioner.
Ms. M. Sen, Govt. Advocate for respondents/State.
Considered I.A.No.5701/2024, which is an application for amendment in the memo of petition.
The petition is at pre-admission, amendment hence deserves to be allowed. Consequently, the application is allowed.
Let necessary amendment in the memo of petition be carried out within a period of one week.
List thereafter.
In view of the listing of the case, I.A.No.7972/2024 stands closed.
(PRANAY VERMA) JUDGE SS/-
Signature Not Verified Signed by: SHAILESH MAHADEV SUKHDEVE Signing time: 9/3/2024 5:35:44 PM