Madhya Pradesh High Court
Smt. Ravi Jain vs The State Of Madhya Pradesh on 8 July, 2015
WP-9535-2015
(SMT. RAVI JAIN Vs THE STATE OF MADHYA PRADESH)
08-07-2015
Shri Akash Choudhury, Advocate for petitioner.
Ms. Manjeet Chuckal, Panel Lawyer for
respondent/State.
Heard on the question of admission. Issue show cause notice of this petition to respondents against the admission on payment of process fee within three working days.
Notice be made returnable within four weeks. This petition is covered by the judgment of this court in the case of Yugal Kishore Sharma Vs. State of M.P. & Ors. decided on 2nd January, 2013 in W.P. No. 4030/2009, however, the case be listed for admission/final disposal on 12.08.2015.
(J.K. MAHESHWARI) JUDGE