Madhya Pradesh High Court
Bls International Services Ltd. vs The State Of Madhya Pradesh on 17 January, 2024
Author: Chief Justice
Bench: Chief Justice
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
WP No. 30079 of 2023
(BLS INTERNATIONAL SERVICES LTD. Vs THE STATE OF MADHYA PRADESH AND OTHERS)
Dated : 17-01-2024
Shri Naman Nagrath - Senior Advocate with Shri Jubin Prasad -
Advocate for petitioner.
Shri Amit Seth - Deputy Advocate General for respondents No.1 and
2/State.
An application is filed in the court under Order 6 Rule 17 of the Code of Civil Procedure seeking to implead applicants as respondents No.3 and 4. It is stated that subsequent to the order dated 12.12.2023, the respondents No.3 and 4 were declared as L1 and L2. Hence, the amendment to the said effect.
For the reasons assigned, the application is allowed. Petitioner to amend the petition and file an amended petition by next date. At request of petitioner's counsel, he is permitted to take out Dasti notice on the newly impleaded respondents No.3 and 4, returnable by 24.01.2024.
(RAVI MALIMATH) (VISHAL MISHRA)
CHIEF JUSTICE JUDGE
psm
Signature Not Verified
Signed by: PREMSHANKAR
MISHRA
Signing time: 1/19/2024
11:11:07 AM