Madhya Pradesh High Court
Smt. Monica Tripathi vs The State Of Madhya Pradesh on 20 May, 2021
Author: Sujoy Paul
Bench: Sujoy Paul
1 WP-9529-2021
The High Court Of Madhya Pradesh
WP-9529-2021
(SMT. MONICA TRIPATHI Vs THE STATE OF MADHYA PRADESH AND OTHERS)
1
Indore, Dated : 20-05-2021
Heard through Video Conferencing.
Shri Abhinav Dhanodkar, learned counsel for the petitioner.
Shri Vivek Dalal, learned Additional Advocate General for the
respondent/State.
Issue notice to the respondents on payment of process fee within three days.
Shri Dalal is directed to file response within two weeks. List thereafter.
(SUJOY PAUL) (VIVEK RUSIA)
V. JUDGE V. JUDGE
RJ
Digitally signed by REENA JOSEPH
Date: 2021.05.21 10:49:12 +05'30'