Madhya Pradesh High Court
Ashutosh Hardiya Father And Natural ... vs Consortium Of National Law ... on 11 May, 2023
Author: Sushrut Arvind Dharmadhikari
Bench: Sushrut Arvind Dharmadhikari
1
IN THE HIGH COURT OF MADHYA PRADESH
AT INDORE
WP No. 3700 of 2023
(ASHUTOSH HARDIYA FATHER AND NATURAL GUARDIAN OF MINOR AKSHAT HARDIYA Vs
CONSORTIUM OF NATIONAL LAW UNIVERSITIES CONVENER CLAT NATIONAL LAW SCHOOL OF INDIA
UNIVERSITY AND OTHERS)
Dated : 11-05-2023
Shri Ajay Bagadia, learned senior counsel with Ms. Nandini Sharma,
learned counsel for the petitioner.
Shri Piyush Parashar, learned counsel for the respondent No.1.
Shri Ashutosh Gondli, learned counsel for the respondent No.2.
Heard on I.A.No.2875/2023, application for amendment as well as I.A.No.3233/2023, corrigendum to application for amendment.
For the reasons stated, both the applications are allowed. Let necessary amendment be incorporated within a week. Learned counsel for the respondent No.2 prays for and is granted four weeks' time to file reply.
List this case in the week commencing 12.6.2023. Interim relief granted on 14.2.2023 shall continue till the next date of hearing.
C.c.as per rules.
(S. A. DHARMADHIKARI) (PRAKASH CHANDRA GUPTA)
JUDGE JUDGE
patil
Signature Not Verified
Signed by: SHAILESH PATIL
Signing time: 5/11/2023
5:07:32 PM