Madhya Pradesh High Court
Raj Bahadur Singh vs Principal Secretary The State Of Madhya ... on 8 October, 2015
WP-13957-2010 (RAJ BAHADUR SINGH Vs PRINCIPAL SECRETARY THE STATE OF MADHYA PRADESH) 08-10-2015
Mr.Monesh Sahu, learned counsel for the petitioners. Heard on I.A.No.4783/2012, an application for amendment. Taking into account the nature of the proposed amendment and for the reasons stated in the application, I.A.is allowed. Let the necessary amendment be carried out in the writ petition within a period of one week.
(ALOK ARADHE) JUDGE