Madhya Pradesh High Court
Decd. Nandkishore Thr.Lrs Ramgopal And ... vs Principal Secretary The State Of Madhya ... on 20 April, 2022
Author: Pranay Verma
Bench: Pranay Verma
1
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
WP No. 11149 of 2010
(DECD. NANDKISHORE THR.LRS RAMGOPAL AND 02 ORS. Vs PRINCIPAL SECRETARY THE STATE OF
MADHYA PRADESH AND 05 ORS.)
Dated : 20-04-2022
Shri Jitendra Bharat Mehta, learned counsel for the petitioner.
Shri Govind Rai Purohit, learned Govt. Advocate for the respondent/State.
Shri Kushagra Jain, learned counsel for the respondent No.2. Learned counsel for the petitioner has directed to supply copies of all pending IAs to the counsel for the respondents 2 and 3, who may file reply to the same within a period of three weeks.
Heard on IA No.888/2021, which is an application for substitution of legal representatives of petitioner No.2 Laxminarayan.
Let necessary amendment in the memo of petition be carried out within a period of 7 working days.
Let copies of other pending IAs be supplied by the learned counsel for the petitioners to the counsel for respondents 2 & 3, who may seek instructions and file reply within three days.
List the matter after three weeks.
(PRANAY VERMA) JUDGE ns Signature Not Verified SAN Digitally signed by NEERAJ SARVATE Date: 2022.04.21 14:09:20 IST