Madhya Pradesh High Court
Norma Chacko vs The State Of Madhya Pradesh on 16 November, 2021
Author: Nandita Dubey
Bench: Nandita Dubey
1 WP-23702-2021
The High Court Of Madhya Pradesh
WP No. 23702 of 2021
(NORMA CHACKO Vs THE STATE OF MADHYA PRADESH AND OTHERS)
1
Jabalpur, Dated : 16-11-2021
Shri Ayur Jain, learned counsel for the petitioner.
Shri Deepak Sahu, learned Panel Lawyer for the respondents/State.
Heard on the question of admission as well as on interim relief. Issue notice to the respondents on payment of process fee within seven days by registered A.D. as well as by ordinary mode, returnable within three weeks.
As an interim measure, the effect and operation of the impugned orders dated 14.06.2019 and 06.06.2018 shall remain stayed till the next date of hearing.
Certified copy as per rules.
(NANDITA DUBEY) JUDGE b Signature Not Verified SAN Digitally signed by BHARTI GADGE Date: 2021.11.16 17:21:00 IST