Dinesh Jadam vs The State Of Madhya Pradesh
2022 Latest Caselaw 5586 MP

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                      IN THE HIGH COURT OF MADHYA PRADESH
                                   AT JABALPUR
                                     WP No. 11663 of 2010
                 (DINESH JADAM AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)

      Dated : 18-04-2022
              Shri Shekhar Sharma, learned counsel for the petitioners.

              Shri Deepak Awasthi, learned counsel for respondents No.2, 3 and 4.

I.A.No.11915/2021, an application for amendment has been filed by the petitioner.

On perusal of the application, this Court has come to the conclusion that after amendment the nature of petition being a service matter would change to non-

service matter.

Learned counsel for the petitioners submits that he would produce the judgments wherein such amendment is allowed.

List the case in the next week.

(S. A. DHARMADHIKARI) JUDGE

Shanu Digitally signed by SHANU RAIKWAR Date: 2022.04.18 17:33:09 +05'30'