Madhya Pradesh High Court
Shweta Shrivastava vs The State Of Madhya Pradesh on 25 February, 2020
Author: Sanjay Dwivedi
Bench: Sanjay Dwivedi
1 WP-6879-2019
The High Court Of Madhya Pradesh
WP-6879-2019
(SHWETA SHRIVASTAVA Vs THE STATE OF MADHYA PRADESH AND OTHERS)
3
Jabalpur, Dated : 25-02-2020
Mr. Satyam Agrawal, Advocate for the petitioner.
Mr. K.S. Jha, Government Advocate for the respondent Nos.1 and
2/State.
Mr. Tabrez Sheikh, Advocate for respondent Nos.3 and 4. Although, a preliminary objection on behalf of respondent Nos.3 and 4 has been filed but still they want to file para-wise reply to the petition.
Considering the nature of dispute and the fact that the petitioner is out of job and has been discontinued from service without assigning any reason, only ten days time is granted to respondent Nos.3 and 4 for filing their reply.
List on 17.03.2020.
(SANJAY DWIVEDI) JUDGE Devashish Digitally signed by DEVASHISH MISHRA Date: 26/02/2020 11:10:20