Madhya Pradesh High Court
Dr. Raj Kumar Parwani vs The State Of Madhya Pradesh on 20 August, 2019
Author: Rohit Arya
Bench: Rohit Arya
1 WP-5546-2019
The High Court Of Madhya Pradesh
WP-4139-2019
(DR. SAPNA RAJE Vs MEDICAL EDUCATION DEPARTMENT)
WP/04367/2019, WP/04437/2019, WP/04465/2019, WP/04518/2019, WP/04547/2019,
WP/04591/2019, WP/04641/2019, WP/04811/2019, WP/05187/2019, WP/05546/2019,
WP/05681/2019, WP/05682/2019, WP/06402/2019
8
Indore, Dated : 20-08-2019
Parties through their counsel.
Learned counsel for the petitioner prays for time to amend the cause
title impleading the selected candidates as party respondents in compliance of
Court order dated 15.05.2019.
Prayer accepted.
Let the amendment be carried out within seven working days and process fee be paid in each case for service of notice on newly added respondents within three working days, returnable within three weeks.
List the matter after three weeks.
(ROHIT ARYA) JUDGE b/-
Digitally signed by M V R BALAJI SARMA Date: 21/08/2019 11:37:48