Madhya Pradesh High Court
Hariram @ Harish Narote vs Shriman Collector Mahoday Evm Paden ... on 17 March, 2025
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
1 WP-21688-2024
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
WP No. 21688 of 2024
(HARIRAM @ HARISH NAROTE AND OTHERS Vs SHRIMAN COLLECTOR MAHODAY EVM PADEN
UPSACHIV AND OTHERS )
Dated : 17-03-2025
Shri Kunji Lal Hardia- Advocate for the petitioner, through V.C.
Shri Bhuwan Deshmukh- G.A. for the State.
Ms. Anita Sharma- Advocate for the intervenor.
Heard on I.A.No.2233/2025, which is an application for granting
permission to add the applicant as respondent intervener under Sub-Rule 2 of
Rule 10 of Order 1 of CPC,1908 amended 1999 and 2002.
For the reasons assigned in the application, I.A. No.2233/2025 stands allowed and closed.
Counsel for the petitioner is directed to amend the cause title and array the proposed intervener- Chief Executive Officer, Indore Multi Modal Logistics Park Pvt. Ltd. as respondent.
Let a copy of the petition be also furnished to Ms. Anita Sharma, counsel for the proposed respondent, who shall also file reply within further period of four weeks.
List thereafter.
(SUBODH ABHYANKAR) JUDGE Bahar Signature Not Verified Signed by: BAHAR CHAWLA Signing time: 3/17/2025 6:05:40 PM