Supreme Court - Daily Orders
Swati Priyadarshini vs The State Of Madhya Pradesh on 28 February, 2022
Author: B.V. Nagarathna
Bench: B.V. Nagarathna
ITEM NO.1713 Court 12 (Video Conferencing) SECTION IV-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Special Leave to Appeal (C) No. 11685/2021
SWATI PRIYADARSHINI Petitioner
VERSUS
THE STATE OF MADHYA PRADESH & ORS. Respondent(s)
(Only I.A. No. 114925 of 2021 (Application for amendment of memo of
parties) to be listed before Chamber Judge
IA No. 114925/2021 - APPLICATION FOR PERMISSION)
Date : 28-02-2022 These matters were called on for hearing today.
CORAM :
HON'BLE MRS. JUSTICE B.V. NAGARATHNA
[IN CHAMBERS]
For Petitioner(s) Mr. Prashant Bhushan, AOR
Mr. Rahul Gupta, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Learned counsel for the petitioner submitted that an application has been filed seeking amendment of the cause title vis-a vis respondent Nos. 4 and 5 as there is a change in their address and designation of offices held by them.
The application is perused. The amendment is permitted and the application is allowed. Registry to carry out the necessary amendment in the cause title as per the amendment now permitted.
Issue notice to respondent Nos. 4 and 5 in the amended addresses.
Signature Not VerifiedDigitally signed by Jatinder Kaur Date: 2022.03.04 12:53:46 IST Reason:
(HARSHITA UPPAL) (MALEKAR NAGARAJ)
SENIOR PERSONAL ASSISTANT BRANCH OFFICER