Madhya Pradesh High Court
Smt. Kamla vs The State Of Madhya Pradesh on 14 March, 2023
Author: Anjuli Palo
Bench: Anjuli Palo
1 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR MCRC No. 61531 of 2022 (SMT. KAMLA Vs THE STATE OF MADHYA PRADESH) Dated : 14-03-2023 Shri Umesh Neekhar - Advocate for applicant.
Shri Sourabh Shukla - Panel Lawyer for State.
Heard on I.A.No.5071/2023, which is an application for change in counsel filed on behalf of the applicant. The application is duly supported by an affidavit of the applicant.
Previous counsel Shri Umesh Neekhar has no objection. Considering the averments made in the application and in absence of objection from the present counsel for the applicant, aforesaid I.A. is allowed. Permission to change the counsel is granted. Newly engaged counsel may file his Vakalatnama within three working days.
Registry is directed to reflect the name of Mr. Deepak Raghuwanshi, Advocate in the cause list on behalf of the applicant.
List the case after a week.
(SMT. ANJULI PALO) JUDGE Nitesh Signature Not Verified SAN Digitally signed by NITESH PANDEY Date: 2023.03.16 10:13:31 IST