Madhya Pradesh High Court
Banti @ Jeen vs The State Of Madhya Pradesh on 10 March, 2021
Author: Nandita Dubey
Bench: Nandita Dubey
1 WP-2507-2021
The High Court Of Madhya Pradesh
WP-2507-2021
(BANTI @ JEEN Vs THE STATE OF MADHYA PRADESH AND OTHERS)
2
Jabalpur, Dated : 10-03-2021
Shri M.K. Tripathi, learned counsel for the petitioner.
Ms. Supriya Singh, learned Panel Lawyer for the respondents/State.
Learned counsel for the respondents prays for and is granted three weeks' time to call for the record.
As an interim measure, till the next date of hearing, the operation of impugned orders dated 15.01.2021 and 15.09.2020 (Annexure P/1 and P/4) shall remain stayed.
Certified copy as per rules.
(NANDITA DUBEY) JUDGE b Signature Not Verified SAN Digitally signed by BHARTI GADGE Date: 2021.03.10 16:45:11 IST