Madhya Pradesh High Court
Shri Vaishnav Sahayak Trust Committee ... vs The State Of Madhya Pradesh on 26 February, 2018
THE HIGH COURT OF MADHYA PRADESH
WP-499-2018
(SHRI VAISHNAV SAHAYAK TRUST COMMITTEE THR. PREM NARAYAN BAHETI THR. MANOJ JAIN
Vs THE STATE OF MADHYA PRADESH)
4
Indore, Dated : 26-02-2018
Shri P.C. Nair, learned counsel for the petitioner.
Shri Ramesh Dave, learned Government Advocate, for the
respondents-State.
sh Shri Vijay Asudani, learned counsel for the intervenor. Heard on IA No. 988/2018, which is an application seeking e ad permission to intervene in the matter.
Considering the reasons so stated in the application, IA No. 988/2018 is allowed. Pr a Permission to intervene in the matter is granted to the intervenor.
hy Learned counsel for the petitioner is directed to supply a copy of ad the petition alongwith annexures to learned counsel for the intervenor within a week.
M List after four weeks.
of (J.K. MAHESHWARI) rt JUDGE ou C Digitally signed by h RAGHVENDRA SHARAN SHUKLA ig Date: 2018.02.27 10:36:01 +05'30' H