Madhya Pradesh High Court
Jyotsna Sharma vs The State Of Madhya Pradesh on 14 December, 2018
1 WP-8420-2018
The High Court Of Madhya Pradesh
WP-8420-2018
(JYOTSNA SHARMA Vs THE STATE OF MADHYA PRADESH)
7
Jabalpur, Dated : 14-12-2018
None for the petitioner.
Mr.Aditya Jain, learned Government Advocate for the State respondent
nos. 1 to 4.
Mr.A.L.Gupta, learned counsel for respondent no.5. In the light of the order dated 7.9.2018, the right of the State to file reply stands closed.
Heard on I.A.No.8480/2018.
Vide order dated 7.9.2018, the IA. was fixed for 10.10.2018 for consideration. However, the case was adjourned on that day in order to give an opportunity to the State to file its reply.
For the reasons stated in the said I.A the same is allowed and interim protection granted vide order dated 18.4.2018 stands vacated.
List this case on 9.1.2019.
Certified copy as per rules.
(ATUL SREEDHARAN) JUDGE ss Digitally signed by SHYAMLEE SINGH SOLANKI Date: 18/12/2018 12:08:42