Madhya Pradesh High Court
Amreesh Kumar Bajpayee vs The State Of Madhya Pradesh on 29 August, 2018
1 WP-5287-2015
The High Court Of Madhya Pradesh
WP-5287-2015
(AMREESH KUMAR BAJPAYEE Vs THE STATE OF MADHYA PRADESH)
10
Jabalpur, Dated : 29-08-2018
Shri Akhilesh Jain, counsel for the petitioner.
Shri Manoj Kushwaha, Panel Lawyer respondent -State.
Shri V.K. Dubey, counsel for respondents no. 2 and 3. Heard on I.A. No. 10265/2018 which is an application for bringing L.Rs. of deceased petitioner on record. Application is supported by an affidavit of son of the petitioner.
On due consideration application is allowed. Counsel for petitioner is directed to amend cause title within three weeks.
List this matter after the amendment is made, for final hearing in any Thursday in the month of September, 2018.
(NANDITA DUBEY) JUDGE MISHRA Digitally signed by ARVIND KUMAR MISHRA Date: 2018.08.30 14:17:27 +05'30'