Dr. Mansi Yadav vs The State Of Madhya Pradesh
2023 Latest Caselaw 6334 MP

                                                                            1
                                                     IN THE HIGH COURT OF MADHYA PRADESH
                                                                  AT JABALPUR
                                                                     WP No. 29278 of 2022
                                                     (DR. MANSI YADAV Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                       Dated : 19-04-2023
                                              Shri Raunak Yadav - Advocate for the petitioner.

                                              Shri Jitendra Shrivastava - Panel Lawyer for the respondent

no.1/State.

Shri Swapnil Ganguly - Advocate for the respondent no.4. Shri S. Gangrade - Advocate for the intervener.

Heard on IA no.549/2023 an application seeking amendment in the petition.

On due consideration, the IA is allowed. Let necessary amendment be carried out within three working days. Let reply to the amended petition be filed by the respondents within a period of four weeks.

Shri Raunak Yadav is directed to bring on record copy of relevant judgment whereby it can be demonstrated that provisions of Order 39 Rule 1 and 2 read with Section 151 of CPC will be applicable in a writ jurisdiction of

this High Court.

List after four weeks.

(VIVEK AGARWAL) JUDGE

m/-

Signature Not Verified SAN

Digitally signed by MONIKA CHOURASIA Date: 2023.04.19 16:39:26 IST