Sakhi Kushwaha @ Badi Kushwaha vs The State Of Madhya Pradesh
2022 Latest Caselaw 347 MP

                                     1                              CRR-2910-2019
           The High Court Of Madhya Pradesh
                    CRR No. 2910 of 2019
      (SAKHI KUSHWAHA @ BADI KUSHWAHA AND OTHERS Vs THE STATE OF MADHYA PRADESH)

   Jabalpur, Dated : 06-01-2022
          Shri Arun Kumar Singh, counsel for the applicants.

          Ms. Shanti Tiwari, Panel Lawyer for the respondent/State.

Heard on I.A.No. 19343/2021, an application for amendment in the cause title memo of revision.

Considering the averments made in the application and on perusal of the impugned judgments, it is directed that name of applicant No.1 be

amended as "Sakkhi Kushwaha @ Bandi Kushwaha s/o Shri Pannalal Kushwaha.

Necessary amendment be carried out within seven working days. I.A.No. 19343/2021 stands disposed of. At the request of learned counsel for the applicants, list the case on 15.02.2022.

(SMT. ANJULI PALO) JUDGE

vidya Digitally signed by SREEVIDYA Date: 2022.01.07 11:54:01 +05'30'