Madhya Pradesh High Court
Smt Usha Kiran Raikwar (Majhwar) vs The State Of Madhya Pradesh on 13 September, 2017
WP-8981-2017
(SMT USHA KIRAN RAIKWAR (MAJHWAR) Vs THE STATE OF MADHYA PRADESH)
13-09-2017
Shri Parag Tiwari, learned counsel for the petitioner.
Shri Pradeep Singh, learned G.A. for the respondent/State.
Learned counsel for the petitioner prays for time. It is vehemently opposed by Shri Singh, learned G.A. on the ground that application for vacation of stay was filed on 16.08.2017.
Learned G.A. pressed his application for vacation of stay. However, as a last indulgence 15 days time is granted to file rejoinder and response to pending IA.
It is made clear that no further adjournment will be granted on the next date of hearing.
List the case on 04.10.2017.
Interim relief, if any, shall remain in operation till the next date of hearing.
(SUJOY PAUL) JUDGE DPS