Smt. Varsha Gupta vs Ankur Gupta
2021 Latest Caselaw 4390 MP

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               HIGH COURT OF MADHYA PRADESH
                                                     Cr.R. No. 1976/2020

        (Smt. Varsha Gupta and Ors. Vs. Ankur Gupta)
Gwalior dated 16.08.2021
       Shri Prashant Singh Kaurav, learned counsel for the
petitioners.
       Shri Nitin Goyal, Advocate for the respondent.

Heard on I.A .No. 10036/2021, an application for amendment in the fact as well as in the grounds of the petition. The petitioner by way of amendment wants to add the judgment of the Supreme Court passed in the case of Rajnesh vs. Neha (criminal appeal No. 730/2020).

Learned counsel for the respondent has filed reply against I.A .No. 10036/2021. However, looking to the prayer and the amendment sought by the petitioner, the same does not seem to be necessary.

The petitioner is at liberty to refer to the said case law at the time of final hearing of the matter.

Under these circumstances, I.A .No. 10036/2021 is hereby dismissed.

Let copy of I.A. No. 21594/2021 be supplied to learned counsel for the respondent, who may submit reply to the same.

List this matter after one week.

(Nandita Dubey) Judge Durgekar*

SANJAY N Digitally signed by SANJAY N DURGEKAR DN: c=IN, o=HIGH COURT OF MADHYA PRADESH BENCH GWALIOR, ou=HIGH

DURGEKA COURT OF MADHYA PRADESH BENCH GWALIOR, postalCode=474011, st=Madhya Pradesh, 2.5.4.20=148d33096a059f4adb584e1b0

R b1d3a3616b3e020c6aff92108afad4761 90e841, cn=SANJAY N DURGEKAR Date: 2021.08.16 18:08:04 +05'30'