Madhya Pradesh High Court
Working Journalist Union And Patrakar ... vs The State Of Madhya Pradesh on 25 September, 2019
Author: Subodh Abhyankar
Bench: Subodh Abhyankar
1 WP-5218-2019
The High Court Of Madhya Pradesh
WP-5218-2019
(WORKING JOURNALIST UNION AND PATRAKAR BHAWAN SAMITI (AFFILLIATED TO INDIAN
FEDERATION OF WORKING JOU Vs THE STATE OF MADHYA PRADESH)
5
Jabalpur, Dated : 25-09-2019
Shri Bhagwan Singh Thakur, learned counsel for the petitioner.
Shri S.P. Mishra, learned Government Advocate for the
respondent/State.
Heard on I.A. No.11548/2019, which is an application for amendment in the memo of writ petition.
For the reasons stated in the aforesaid application, the same is hereby allowed.
Necessary amendment be carried out within a period of one week. Subject to the aforesaid amendment, let notice be issued to the respondents on payment of process fee within seven working days.
Notice be made returnable within six weeks. List the matter after six weeks.
(SUBODH ABHYANKAR) JUDGE sjk Digitally signed by SHARAN JEET KAUR JASSAL Date: 2019.09.26 10:41:41 +05'30'