Madhya Pradesh High Court
Smt. Pragati Gupta vs The State Of Madhya Pradesh on 8 November, 2017
THE HIGH COURT OF MADHYA PRADESH
WP-18589-2017
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(SMT. PRAGATI GUPTA Vs THE STATE OF MADHYA PRADESH)
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Jabalpur, Dated : 08-11-2017
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Shri Kabeer Paul, Advocate for the petitioner.
Shri G.P. Singh, Government Advocate for the
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respondents/State on advance copy.
hy Heard on the question of admission as well as interim ad relief.
Issue notice to the respondents on payment of process fee M within a week.
of Notice be made returnable within four weeks. Till the next date of hearing, the petitioner may be allowed rt to continue on child care leave and no coercive action shall be ou taken against her. C C.c. as per rules. h ig (SUBODH ABHYANKAR) H JUDGE DV Digitally signed by DINESH VERMA Date: 2017.11.09 11:23:57 +05'30'