Madhya Pradesh High Court
Aarti Gautam vs The State Of Madhya Pradesh on 21 December, 2017
THE HIGH COURT OF MADHYA PRADESH
WP-22504-2017
(AARTI GAUTAM Vs THE STATE OF MADHYA PRADESH)
1
Jabalpur, Dated : 21-12-2017
Shri T.S. Ruprah, learned Senior Counsel with Shri A.K.
Pandey, Advocate for the petitioner.
Shri Deepak Awasthi, learned Deputy Advocate General
for the respondent/State.
Shri Manas Mani Verma, learned counsel for the respondent No.2/P.S.C. The learned Senior Counsel appearing for the petitioner prays for and is granted 10 days' time to seek instructions and also to go through the decision of the Full Bench rendered in W.A. No.581/2017.
As prayed, list after 10 days.
(RAVI SHANKAR JHA) (NANDITA DUBEY)
JUDGE JUDGE
pp