Madhya Pradesh High Court
K.L. Asre vs The State Of Madhya Pradesh on 17 December, 2018
HIGH COURT OF MADHYA PRADESH W.P. No.28755/2018 Jabalpur, Dt.17.12.2018 Shri R.P.Mishra, learned counsel for the petitioner. Shri Piyush Jain, learned Panel Lawyer for the respondent/State.
Petitioner to amend Para 4 of the petition as the cause of action in the present case arose in the year 2004.
List the matter after two weeks.
(SUBODH ABHYANKAR) JUDGE