Madhya Pradesh High Court
Gajraj Singh Thakur vs The State Of Madhya Pradesh on 5 April, 2022
Author: Sushrut Arvind Dharmadhikari
Bench: Sushrut Arvind Dharmadhikari
1 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR WP No. 15080 of 2021 (GAJRAJ SINGH THAKUR Vs THE STATE OF MADHYA PRADESH AND OTHERS) Dated : 05-04-2022 Parties through their counsel.
Heard on I.A. No. 8688/2021, an application for amendment in the writ petition.
Learned counsel for the petitioner submits that due to inadvertence the details of previous litigation cannot be mentioned in para 2 of the writ petition.
For the reasons stated in the application, the same is allowed.
Necessary amendment be carried out within seven working days. List the matter after a week.
(S. A. DHARMADHIKARI) JUDGE ashish Signature Not Verified SAN Digitally signed by ASHISH KUMAR LILHARE Date: 2022.04.06 18:07:55 IST