Madhya Pradesh High Court
Aazad Khan vs Revenue Department on 7 May, 2022
Author: Pranay Verma
Bench: Pranay Verma
1
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
WP No. 10545 of 2022
(AAZAD KHAN AND OTHERS Vs REVENUE DEPARTMENT AND OTHERS)
Dated : 07-05-2022
Shri Chetan Jain, learned counsel for the petitioners.
Shri Govind Rai Purohit, learned Govt. Advocate for the respondents/State.
Heard on IA No.3538/2022, which is an application for amendment in the memo of petition.
For the reasons stated in the application, the same is allowed. Let necessary amendment in the memo of petition be carried out by 9th May, 2022.
List the matter on 10.05.2022. Till next date of hearing status quo with respect to the property in dispute shall be maintained by the parties.
C.c. as per rules.
(PRANAY VERMA) JUDGE ns Signature Not Verified SAN Digitally signed by NEERAJ SARVATE Date: 2022.05.07 19:39:11 IST