Madhya Pradesh High Court
Sant Kanwar Ram Shiksha Samiti Dabra Thr vs The State Of Madhya Pradesh Thr on 23 July, 2015
W.P.No.4521/2015
23/07/2015
Shri Nitin Agrawal, learned counsel for the
petitioner.
Shri Praveen Newaskar, learned Govt.Advocate
for the respondents/State.
Heard on I.A.No.4803/2015, petitioner's application for amendment in the petition, whereby he wants to implead Jiwaji University, Gwalior as respondent No.3.
On consideration, by allowing the I.A., the petitioner's counsel is directed to carry out the necessary correction in this regard on the array of the petition within five working days with further direction to supply the copy of the petition to Ms.Anuradha Singh, Standing Counsel of the Jiwaji University with intimation that this matter is to be listed before the court on 30.07.2015.
Office is directed to place this matter accordingly on 30.07.2015.
(U.C.Maheshwari) (B.D.Rathi)
Judge Judge
SP