Madhya Pradesh High Court
Brindawan Dayma vs The State Of Madhya Pradesh on 5 February, 2018
THE HIGH COURT OF MADHYA PRADESH
WP-2882-2018
(BRINDAWAN DAYMA Vs THE STATE OF MADHYA PRADESH)
1
Jabalpur, Dated : 05-02-2018
Shri A.S.Thakur, Advocate for petitioner.
Heard on question of admission.
Issue notice to show cause against admission to the respondents
on payment of process fee within three working days. Notice be made sh returnable within four weeks.
e Considering the fact that in the earlier round of litigation, the ad stay was granted in favour of the petitioner, it is hereby directed that Pr operation of the impugned order Annexure P/12 dated 2.1.2018 shall remain stayed till next date of hearing.
a hy List this petition alongwith Writ Petition No.2754/2018 and Writ Petition No.2940/2018 for analogous hearing.
ad Certified copy as per rules.
M (J.K. MAHESHWARI) of JUDGE rt ou C amit h ig Digitally signed by AMIT JAIN Date: 2018.02.05 17:54:22 H +05'30'