Madhya Pradesh High Court
Smt. Girja Devi Agrawal vs The State Of Madhya Pradesh on 10 July, 2018
1 WP-14932-2018
The High Court Of Madhya Pradesh
WP-14932-2018
(SMT. GIRJA DEVI AGRAWAL Vs THE STATE OF MADHYA PRADESH)
1
Jabalpur, Dated : 10-07-2018
Shri R.P. Khare, learned counsel for the petitioner.
Shri Puneet Shroti, learned P.L. for the respondents/State submits
that in view of the recent order passed in W.A. No.594/2017, this petition is not maintainable.
Learned counsel for the petitioner prays for time to examine the same.
List on Monday (16/07/2018).
(SUJOY PAUL) JUDGE Biswal Digitally signed by SHIBA NARAYAN BISWAL Date: 2018.07.10 14:54:29 +05'30'