Madhya Pradesh High Court
Aparna Agnihotri vs The State Of Madhya Pradesh on 15 June, 2022
Author: Maninder S Bhatti
Bench: Maninder S Bhatti
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
WP No. 12577 of 2022
(APARNA AGNIHOTRI AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)
Dated : 15-06-2022
Shri S.K. Sharma, learned counsel for petitioners.
Ms. Shikha Sharma, learned Panel Lawyer for respondents/State.
Parties are at consensus that in identical matter the Co-ordinate Bench vide order dated 09.06.2022 in W.P. No.12615/2022 has passed interim order staying effect an operation of the transfer/relieving order.
Thus, while maintaining parity, the impugned order dated 26.05.2022 (Annexure P/2), so far as it relates to the petitioner shall remain stayed till the next date of hearing.
List along with W.P. No.12615/2022.
(MANINDER S BHATTI) JUDGE Shub Signature Not Verified SAN Digitally signed by SHUBHAM THAKKER Date: 2022.06.17 09:59:32 IST