Madhya Pradesh High Court
Vikrant Chourasiya vs The State Of Madhya Pradesh on 18 July, 2014
Writ Petition 12778/2013
18.7.2014
Shri Aditya Sanghi, learned counsel for the
petitioner.
Shri Rahul Jain, learned Additional Advocate
General for respondent Nos.1&2.
Shri Shashank Verma, learned counsel for respondent No.3.
Having heard the objection submitted by learned counsel for respondent No.3, we find that the petitioner has not sought any relief from respondent No.3 nor is a particular of the document and other details which he requires from respondent No.3 indicated in the writ petition.
When such an objection was raised and query in this regard was put by this Court, learned counsel for the petitioner prays for time to seek instructions in the matter and to amend the writ petition.
A week's time is granted for the said purpose. List this case thereafter for further orders.
(Rajendra Menon) (Alok Verma)
Judge Judge
amit