MAHARAJ JIWAJIRAO EDUCATION SOCIETY Vs. STATE OF MP

JUDGEMENT

(1.) I.A.No.4023/12, which is an application for urgent hearing of the petition during summer vacation is considered and allowed.

(2.) HEARD on the question of admission and grant of interim relief.

(3.) SINCE, the Deputy Advocate General has appeared and takes notice on behalf of the respondents No.1 to 4, therefore, no further notice is required to be issued to them.