Madhya Pradesh High Court
Triveni Prasad Mishra vs The State Of Madhya Pradesh on 17 January, 2023
Author: Anand Pathak
Bench: Anand Pathak
1 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR WP No. 10698 of 2021 (TRIVENI PRASAD MISHRA Vs THE STATE OF MADHYA PRADESH AND OTHERS) Dated : 17-01-2023 None for the petitioner.
Shri Anshuman Swami- Advocate for the petitioner.
Heard on I.A.No.253/2023, which is an application for bringing legal representation of the petitioner on record.
Petitioner has passed away and is survived by his legal representatives.
Counsel for the petitioner intends to implead his wife as petitioner. On due consideration, I.A.No.253/2023 is allowed. Necessary amendment be carried out within a period of seven days. List this case, thereafter.
In absence of counsel for the petitioner, case is adjourned.
(ANAND PATHAK) JUDGE rk.
Signature Not Verified Signed by: RAVIKANT KEWAT Signing time: 1/18/2023 10:44:58 AM