Madhya Pradesh High Court
Manoharlal Malviya vs Principal Secretary The State Of Madhya ... on 6 October, 2015
WP-8910-2010 (MANOHARLAL MALVIYA Vs PRINCIPAL SECRETARY THE STATE OF MADHYA PRADESH) 06-10-2015 Shri N.K. Salunke, learned counsel for the petitioner. Smt. M.P.S. Chuckal, learned Government Advocate for the respondent/State.
Heard on I.A. No. 10741/15, an application for seeking amendment in the petition. Considering the reasons so stated in the application and its nature, it is hereby allowed. Let necessary amendment be carried out within a week. List thereafter.
(J.K. MAHESHWARI) JUDGE