Madhya Pradesh High Court
Hari Narayan vs State Of M.P. & Anr on 2 July, 2025
1 SA-950-2003 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR SA No. 950 of 2003 (HARI NARAYAN Vs STATE OF M.P. & ANR ) Dated : 02-07-2025 Shri Ankit Tiwari - new proposed counsel for appellant is present.
This case is posted for consideration of I.A.No. 13137/2024 which is an application for change of counsel filed on 10.07.2024 alongwith an affidavit of appellant and Photostat copy of Vakalatnama duly signed by appellant.
The former Counsel has neither appeared to oppose the application nor filed any written objection.
Therefore, application is allowed and appellant is permitted to change the counsel and to engage new counsel.
New counsel may file proper 'memo of appearance'/ 'Vakalatnama' as required by the Rules contained in Chapter VIII of "M.P. High Courts Rules, 2008".
(REGISTRAR (J-I)) Signature Not Verified Signed by: ANIL KUMAR Signing time: 7/3/2025 11:17:25 AM