Madhya Pradesh High Court
Dr Kailash Singh Verma vs Madhya Pradesh Pollution Control Board on 28 April, 2016
1
M.Cr.C.No.8801/2015
28/04/2016
Shri S.K.Vyas, learned Senior Counsel with Shri Rishi
Tiwari, learned Counsel for the applicant.
Shri Lokendra Joshi, on behalf of Ms. Preeti Waghmare,
learned Counsel for the respondent.
Heard on IA No. 1964/2016 an application for pleading additional grounds.
Learned Counsel for the applicant submits that inadvertently, some grounds have not been pleaded in the petition, therefore, the applicant be permitted to plead the additional grounds.
Learned Counsel for the non-applicant has no objection in allowing the prayer Thus, the application is allowed.
Learned Counsel for the non-applicant submits that the arguing Counsel Ms. Preeti Waghmare, is busy in another Court, therefore, he prays for time to argue the matter.
Prayer accepted.
Let the matter be fixed on 3.5.2016.
(JARAT KUMAR JAIN) JUDGE 2 M.Jilla.