Madhya Pradesh High Court
Indore Development Authority vs Suklya Grih Nirman Sah.Sanstha Mydt. on 7 March, 2022
Author: Chief Justice
Bench: Chief Justice
1
The High Court Of Madhya Pradesh
WA No. 220 of 2008
(INDORE DEVELOPMENT AUTHORITY Vs SUKLYA GRIH NIRMAN SAH.SANSTHA MYDT. AND OTHERS)
Indore, Dated : 07-03-2022
Parties through their counsels.
I.A. No.4314 of 2008 - application for taking documents on record, is
allowed. The documents are taken on record.
I.A. No.6433 of 2014 and I.A. No.4774 of 2019 - applications for
amendment of writ petition.
There is no objection for the same. Hence, I.A. No.6433 of 2014 and
I.A. No.4774 of 2019 are allowed.
The appellant to carry out the amendment and file an amended petition
within one week.
I.A. No.333 of 2017 - application for placing subsequent events on
record, is allowed. The same is taken on record.
I.A. No.658 of 2017 - application to postpone the date i.e. 03.02.2017,
having spent itself, is dismissed as being infructuous.
I.A. No.1723 of 2017 - application for transposition of respondents to be
considered at the stage of final hearing.
Post for hearing in the usual course.
(RAVI MALIMATH) (PRANAY VERMA)
CHIEF JUSTICE JUDGE
psm
Signature Not Verified
SAN
Digitally signed by PREM SHANKAR
MISHRA
Date: 2022.03.08 20:02:26 IST