Madhya Pradesh High Court
Shivraj Singh Chouhan vs Vivek Krishna Tankha on 17 August, 2024
Author: Sanjay Dwivedi
Bench: Sanjay Dwivedi
1 MCRC-12558-2024
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
MCRC No. 12558 of 2024
(SHIVRAJ SINGH CHOUHAN AND OTHERS Vs VIVEK KRISHNA TANKHA ) Dated : 17-08-2024 Shri Surendra Singh - learned Senior Counsel assisted by Shri Akshat Arjaria - learned counsel for the petitioners.
Shri Kapil Sibal - learned Senior Counsel appears through Video Conferencing and Shri Manish Datt - learned Senior Counsel assisted by Shri H.S. Chhabra - learned counsel for the complainant - Shri Vivek Krishna Tankha, who appeared through Video Conferencing.
Learned counsel for the petitioners has moved an application i.e. I.A. No.20374/2024 for amendment in the petition.
Considering the averments made in the application, I.A. No.20374/2024 is allowed.
Accordingly, learned counsel for the petitioners is granted seven days' time to carry out necessary amendment in the petition.
As jointly prayed, list this case along with other connected matter on 21.09.2024 under caption 'Top of the List' .
Interim relief, if any, to continue till next date of hearing.
(SANJAY DWIVEDI) JUDGE dm Signature Not Verified Signed by: DEVASHISH MISHRA Signing time: 8/17/2024 6:21:51 PM