Madhya Pradesh High Court
Jyotshna Dubey vs Jiwaji University Thr. on 13 March, 2019
1 WP-3185-2017
The High Court Of Madhya Pradesh
WP-3185-2017
(JYOTSHNA DUBEY Vs JIWAJI UNIVERSITY THR.)
28
Gwalior, Dated : 13-03-2019
Shri Prakash Brau, Advocate for the petitioner.
Shri Ajay Chaturvedi, Advocate for respondents No. 1 & 2.
Learned counsel for the respondents No. 1 & 2/University prays for last opportunity of two weeks to file return failing which right to file reply may be forfeited.
List immediately after two weeks in the same head.
(SHEEL NAGU) JUDGE DHANAN Digitally signed by DHANANJAYA BUCHAKE DN: c=IN, o=HIGH COURT OF M.P. BENCH GWALIOR, ou=P. S., postalCode=474011, JAYA st=Madhya Pradesh, 2.5.4.20=d94ba0c97d32b052dc2b2953e50aa225 9fffca02f0df64f6e380887af9a76471, Bu 2.5.4.45=03210001789E00741B6821B4768B566B 4765F459D8C46A18A92D65787E324985807413, BUCHAKE cn=DHANANJAYA BUCHAKE Date: 2019.03.13 17:38:39 +05'30'