Madhya Pradesh High Court
M/S Sharda Supari Center vs The State Of Madhya Pradesh on 17 January, 2018
THE HIGH COURT OF MADHYA PRADESH WP-18525-2017 (M/S SHARDA SUPARI CENTER Vs THE STATE OF MADHYA PRADESH) 3 Jabalpur, Dated : 17-01-2018 Dr. K.K. Dubey, learned counsel for the petitioner. I.A. No. 318/2018 for amendment is allowed for the reasons mentioned therein.
Necessary amendment be carried out within a week.
(RAVI SHANKAR JHA) (NANDITA DUBEY)
JUDGE JUDGE
MSP