Madhya Pradesh High Court
Smt. Tripti Gupta vs Union Of India on 21 February, 2018
THE HIGH COURT OF MADHYA PRADESH
WP-2110-2018
(SMT. TRIPTI GUPTA Vs UNION OF INDIA)
4
Gwalior, Dated : 21-02-2018
Shri Prashant Shrma, learned counsel for the petitioner.
Shri Sankalp Sharma, learned counsel for respondent No.2.
Shri Ajay Bhargav, learned Government Advocate for respondents/State.
sh Shri Sankalp Sharma, learned counsel for respondent No.2 seeks e two weeks' time.
ad List after two weeks.
Pr (ANAND PATHAK) a JUDGE hy ad M Suneel of Digitally signed by SUNEEL DUBEY DN: c=IN, o=HIGH COURT OF SUNEEL MADHYA PRADESH BENCH GWALIOR, postalCode=474011, st=Madhya Pradesh, 2.5.4.20=9c2d806481e9d8b7ff8929d rt 401b1ea60330bad94b1cccd25abb02 DUBEY f93949827e0, 2.5.4.45=032100E57F5B31AFDFC94F ou 68274C1151E97EF124D6D041A9E32 D2D71A5A5B6A3314C74, cn=SUNEEL DUBEY Date: 2018.02.22 12:41:47 +05'30' C h ig H