Madhya Pradesh High Court
Smt. Gyatri Devi Kushwaha vs The Board Of Revenue on 31 October, 2018
1 MP-5218-2018
The High Court Of Madhya Pradesh
MP-5218-2018
(SMT. GYATRI DEVI KUSHWAHA Vs THE BOARD OF REVENUE)
2
Jabalpur, Dated : 31-10-2018
Shri Abhishek Singh, Advocate for petitioner.
Shri Rohit Jain, Government Advocate for State.
Shri S.P.Pathak, ADvocate for respondent No.3.
Shri S.K.Mishra, Advocate for respondent No.9 prays for time to file reply in the matter.
In the present case, the respondent No.9 is the contesting party. He may file reply in the matter within four weeks.
Meanwhile, copy of this petition alongwith Annexures be supplied by learned counsel for the petitioner to learned counsel for respondent No.3.
It is directed that operation of the impugned order Annexure P/8 dated 19.4.2018 passed by the Board of Revenue shall remain stayed till next date of hearing.
List after four weeks.
Certified copy as per rules.
(J.K. MAHESHWARI) JUDGE amit Digitally signed by AMIT JAIN Date: 31/10/2018 18:04:01