Madhya Pradesh High Court
Smt.Jyotsna Sharma vs Late Shri Bhagwan Singh Sharma Siksha ... on 6 May, 2019
1 WP-6162-2019
The High Court Of Madhya Pradesh
WP-6162-2019
(SMT.JYOTSNA SHARMA Vs LATE SHRI BHAGWAN SINGH SHARMA SIKSHA PRASAR SAMITI THROUGH)
3
Gwalior, Dated : 06-05-2019
Shri Kumar Gaurav Sharma, counsel for the petitioners.
Shri G.S. Bhadoria, counsel for the respondents No. 1,4, 5, 6 and 7.
Shri R.B.S. Tomar with Shri G.S. Bhadoria, counsel for the respondent No.7. I.A. No. 1891/2019 has been filed seeking permission to implead the State. For the reasons mentioned in the application, the same is allowed.
Let necessary correction be carried out within a week. After carrying out the necessary amendment, the counsel for the petitioner is directed to supply a copy of the writ petition to the counsel for the newly added respondent.
List the case after ensuing summer vacation, 2019 along with W.P. No.4868/2019 for analogous hearing.
(G.S. AHLUWALIA) JUDGE Van VANDANA VERMA 2019.05.06 17:35:04 +05'30'