Madhya Pradesh High Court
Ashish Rajouria vs The Union Of India on 13 June, 2022
Author: Gurpal Singh Ahluwalia
Bench: Gurpal Singh Ahluwalia
1
IN THE HIGH COURT OF MADHYA PRADESH
AT GWALIOR
WP No. 5059 of 2011
(ASHISH RAJOURIA Vs THE UNION OF INDIA AND OTHERS)
Dated : 13-06-2022
Shri D.P.Singh - Advocate for the petitioner.
Shri Praveen Newaskar - Assistant Solicitor General for the
respondents.
Heard on I.A.No.8186/2020, an application for amendment in the writ petition.
The application is not opposed by the counsel for the respondents, therefore, it is allowed.
Two weeks' time is granted to file their additional return. The office is directed to reflect the name of ASG in the cause list. List after two weeks.
(G.S. AHLUWALIA) JUDGE Pj'S/-
Digitally signed by PRINCEE BARAIYA Date: 2022.06.13 15:26:40 -07'00'