Madhya Pradesh High Court
L.S. Herdeniya vs The State Of Madhya Pradesh on 9 June, 2021
Author: Prakash Shrivastava
Bench: Prakash Shrivastava
1 WP-3339-2021
The High Court Of Madhya Pradesh
WP-03339-2021
(L.S. HERDENIYA Vs THE STATE OF MADHYA PRADESH) WP/03339/2021, WP/05217/2021, WP/06263/2021 3 Jabalpur, Dated : 09-06-2021 Heard through Video Conferencing.
Parties through their counsel.
Shri Himanshu Mishra, learned counsel for the petitioner in W.P. No.3339/2021 prays for and is granted two weeks' time to file an appropriate application for amendment of the petition and bring the subsequent development on record.
In W.P. No.1018/2021, the petitioner in person submits that he has also filed an application for amendment vide provisional I.D. No.16451/2021.
Office is also directed to list the said I.A. for consideration on the next date of hearing.
List after two weeks.
(PRAKASH SHRIVASTAVA) (VIRENDER SINGH)
JUDGE JUDGE
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Signature Not Verified
SAN
Digitally signed by SATEESH KUMAR
SEN
Date: 2021.06.10 14:24:49 IST