Madhya Pradesh High Court
Smt. Anuradha Pathak vs Smt.Anshumali Pathak on 14 August, 2020
Author: Vishal Dhagat
Bench: Vishal Dhagat
1 WP-7917-2020
The High Court Of Madhya Pradesh
WP-7917-2020
(SMT. ANURADHA PATHAK Vs SMT.ANSHUMALI PATHAK AND OTHERS)
4
Jabalpur, Dated : 14-08-2020
Heard through Video Conferencing.
Shri Parag S. Chaturvedi, learned counsel for petitioner.
Shri Prahlad Choudhary, learned counsel for respondent.
Petitioner has filed an application i.e. I.A. No.5629/2020 for proposed amendment in the memo of writ petition.
Counsel appearing for respondent has no objection if application is allowed.
Considering the reasons mention in the application, I.A. No.5629/2020 is allowed.
Let necessary amendment be carried out in the memo of writ petition. Petitioner has also filed amended copy of writ petition. Counsel appearing for respondent submitted that he had filed I.A. No.5780/2020 for stay of contempt proceedings and I.A. No.4458/2020 application for vacating stay.
Counsel for petitioner prays for some time to file reply to I.A. No.4458/2020 application for vacating stay and I.A. No.5780/2020 application for stay of contempt proceeding.
Let this matter be listed after two weeks.
(VISHAL DHAGAT) JUDGE sp/-
Signature SAN Not Verified Digitally signed by SUNIL KUMAR PATEL Date: 2020.08.14 17:52:47 IST