Madhya Pradesh High Court
Smt. Monica Tripathi vs The State Of Madhya Pradesh on 10 June, 2021
Author: Prakash Shrivastava
Bench: Prakash Shrivastava
1 WP-9529-2021
The High Court Of Madhya Pradesh
WP-9529-2021
(SMT. MONICA TRIPATHI Vs THE STATE OF MADHYA PRADESH AND OTHERS) WP/09561/2021, WP/09564/2021, WP/09566/2021 3 Indore, Dated : 10-06-2021 Heard through Video Conferencing.
Shri Abhinav Dhanodkar, learned counsel for the petitioners. Ms. Archana Kher, learned Deputy Advocate General for the State. Learned counsel for the petitioners submits that he has filed the rejoinder today and will supply a copy thereof to counsel for the State during the course of the day.
Office to place the rejoinder on record and list the matter for consideration in the next week.
(PRAKASH SHRIVASTAVA) (VIRENDER SINGH)
JUDGE JUDGE
Signature Not Verified
SAN
Digitally signed by PUSHPENDRA PATEL
Date: 2021.06.11 16:45:27 IST