Madhya Pradesh High Court
Smt.Vandana Sharma vs The State Of Madhya Pradesh on 15 June, 2015
1 WP.7861/2014 Smt. Vandana Sharma and Anr. Vs. State of M.P. & Ors.
15.06.2015 Shri D.S. Raghuvanshi, Advocate for the petitioner, submits that petition has rendered infructuous.
Prayer is allowed.
Petition is dismissed having rendered infructuous.
(Sujoy Paul)
sarathe/- Judge