Madhya Pradesh High Court
Netrapal Singh Yadav Thr Manoj Yadav vs The State Of Madhya Pradesh on 1 July, 2024
Author: Pranay Verma
Bench: Pranay Verma
1 WP-29124-2023
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
WP No. 29124 of 2023
(NETRAPAL SINGH YADAV THR MANOJ YADAV Vs THE STATE OF MADHYA PRADESH AND OTHERS)
Dated : 01-07-2024
Shri Shashwat Seth, learned counsel for the petitioner.
Shri Prakhar Trivedi, P.L. for respondents/State.
Considered I.A.No.2605 of 2024, which is an application for amendment in the memo of petition.
For the reasons stated in the application and for the fact that the same is a preadmission amendment, the same is allowed.
Let necessary amendment in the memo of petition be carried out within a period of one week.
List thereafter.
(PRANAY VERMA) JUDGE SS/-
Signature Not Verified Signed by: SHAILESH MAHADEV SUKHDEVE Signing time: 7/2/2024 11:27:43 AM