SANDHYA MAHUNE Vs. STATE OF M.P.

JUDGEMENT

(1.)

(2.) PETITIONER is heard on admission. Issue notice to the respondents on payment of process fees within seven days.

(3.) ACCORDINGLY , maintaining the parity till next date of hearing, the effect and operation of the order, Annexure P -1, to the extent it relates to the petitioner, shall remain stayed. Certified copy as per rules.