Madhya Pradesh High Court
Bharat Behari Mathur vs The State Of Madhya Pradesh on 31 July, 2020
Author: Sheel Nagu
Bench: Sheel Nagu
1 Mcrc.50682.2019
The High Court of Madhya Pradesh
Mcrc.50682.2019
(Bharat Behari Mathur Vs. State of M.P. and others)
Gwalior dated 31.07.2020
Shri J.D.Suryavanshi, learned Sr. Advocate with Shri Kunal
Suryavanshi, learned counsel for petitioner.
Shri A.K.Chaturvedi, learned counsel for respondent No.1- Lokayukt
Organization.
Learned counsel for the rival parties are heard through video conferencing.
Learned counsel for petitioner has filed I.A/10623/20 on behalf of daughter of petitioner-Bharat Behari Mathur who has since expired on 19/4/2020 and therefore permission is sought by his daughter to prosecute this case on behalf of petitioner.
After hearing counsel for petitioner, I.A. 10623/2020 stands allowed. Let necessary amendment be carried out and amended petition be filed within two days by electronic mode.
I.R. to continue till next date.
List on 5/8/2020 alongwith Mcrc 21921/2020.
Digitally signed by DHANANJAY BUCHAKE Date: 2020.08.01 13:38:21 -07'00' (Sheel Nagu) (Rajeev Kumar Shrivastava) Judge Judge (Bu)