Madhya Pradesh High Court
Shailesh Kumar Sonwane vs The State Of Madhya Pradesh on 3 March, 2020
Author: Sujoy Paul
Bench: Sujoy Paul
1 WP-4792-2020
The High Court Of Madhya Pradesh
WP-4792-2020
(SHAILESH KUMAR SONWANE Vs THE STATE OF MADHYA PRADESH AND OTHERS)
1
Jabalpur, Dated : 03-03-2020
Shri Vikram Singh, learned counsel for the petitioner.
Shri Paritosh Gupta, learned G.A. for the respondent/State.
Heard.
Issue notice to the respondents on payment of process fee within three days.
Notices be made returnable in the next month. Shri Vikram Singh, learned counsel for the petitioner is not pressing any relief against the respondents 1 and 4 and prays for permission to delete the names of respondents 1 and 4 from the array of respondents.
In absence of opposition, prayer is allowed. Name of respondents 1 and 4 be deleted from the array of respondents within seven days.
Liberty is reserved to file an appropriate application for amendment. List this matter along with W.P.No.4801/20 and 4808/20.
(SUJOY PAUL) (MOHD. FAHIM ANWAR)
JUDGE JUDGE
P/-
Digitally signed by MRS PREETI
TIWARI
Date: 04/03/2020 16:12:45