Madhya Pradesh High Court
The State Of Madhya Pradesh vs S.K. Tripathi on 1 October, 2019
1 WA-778-2019
The High Court Of Madhya Pradesh
WA-778-2019
(THE STATE OF MADHYA PRADESH Vs S.K. TRIPATHI)
1
Jabalpur, Dated : 01-10-2019
Shri H.S. Chhabra, learned Government Advocate for the
appellants/State.
Shri Manoj Kumar Rajak, learned counsel for the respondent No.1.
Heard on I.A. No.5547/2019 for condonation of delay. Though the application is vehemently opposed by the learned counsel for the respondent No.1, the same is allowed for the reasons mentioned therein.
Delay in filing this writ appeal is condoned. Also heard on the question of admission as well as on I.A. No.5549/2019 for stay.
Issue notice, on both counts, to the respondents on payment of process fee within seven days, except to respondent No.1 on whose behalf Shri Manoj Kumar Rajak, learned counsel enters appearance and accepts notice.
An extra set of appeal along with documents be supplied to him. In the meanwhile, keeping the concept of parity in mind, it is ordered that operation of the impugned order dated 14.12.2018 passed in W.P. No.14057/2018, shall remain stayed, till the next date of hearing.
List this appeal along with W.A. No.1006/2019. Certified copy as per rules.
(RAVI SHANKAR JHA) (VIJAY KUMAR SHUKLA)
ACTING CHIEF JUSTICE JUDGE
pp
Digitally signed by PUSHPENDRA
PATEL
Date: 05/10/2019 12:46:44