Madhya Pradesh High Court
Ku. Janki Mishra vs The State Of Madhya Pradesh on 7 May, 2018
THE HIGH COURT OF MADHYA PRADESH
WP-9806-2018
(KU. JANKI MISHRA Vs THE STATE OF MADHYA PRADESH)
1
Jabalpur, Dated : 07-05-2018
Shri R.P. Dubey, counsel for the petitioner.
Heard on the question of admission.
Issue show cause notice against admission to the respondents on
payment of process fee within three working days. Notices be made sh returnable within a period of four weeks.
e By way of interim relief, petitioner is permitted to participate ad afresh subject to final out come of this petition. The permission for Pr participation would not create any right of equity in favour of the petitioner and its out come will depend upon the result of the petition.
a hy C.C. as per rules.
ad (J.K. MAHESHWARI) M JUDGE of rt ou DPS Digitally signed by C DHEERAJ PRATAP SINGH Date: 2018.05.08 05:42:50 -07'00' h ig H