Madhya Pradesh High Court
Ramadhar vs Dadan Prasad Tripathi on 29 June, 2022
Author: Vivek Agarwal
Bench: Vivek Agarwal
1 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR MA No. 2655 of 2007 (RAMADHAR AND OTHERS Vs DADAN PRASAD TRIPATHI AND OTHERS) Dated : 29-06-2022 Shri Vivek Baderiay, learned counsel for the appellants.
Shri Vivek Baderiya, submits that he has moved I.A. No.3401/2021, an application for change of counsel.
Ms. Shivalika Wardika, Advocate submits that she has instructions from Shri V.S. Choudhary, Advocate to express no objection to change of counsel.
Accordingly, I.A. No.3401/2021 is allowed.
Registry is directed to reflect the name of Shri Vivek Baderiya, Advocate in the cause list as counsel for the appellants.
Let record of the Claims Tribunal positively be called for. List the case in the week commencing 18.07.2022.
(VIVEK AGARWAL) JUDGE Tabish Signature Not Verified SAN Digitally signed by MOHD TABISH KHAN Date: 2022.06.30 19:14:53 IST