Madhya Pradesh High Court
Rani Marskole vs The State Of Madhya Pradesh on 8 July, 2015
WP-8065-2015
(RANI MARSKOLE Vs THE STATE OF MADHYA PRADESH)
08-07-2015
Shri Mohan Sausarkar, learned counsel for the petitioner.
Shri Mrigendra Singh, learned Senior Counsel with Shri Amit
Khatri for the respondent.
The learned counsel for the petitioner prays for and is granted two days time to file a reply to the application for vacating stay.
However, it needs no clarification or emphasis to state that this Court had passed an interim order on 22.06.2015 staying the operation of the impugned order dated 26.05.2015 subject to the fact that it had not already been given effect to.
The aforesaid interim order and the condition contained therein is reiterated.
C.C as per rules.
(RAVI SHANKAR JHA) JUDGE