DILIP MANGLANI Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) THAT , by order dated 1.4.2015 intervenor Ravindra Nath Tripathi was permitted to intervene. Petitioner to implead him as respondent No. 4. Steps within ten days.

(2.) I .A. No. 1052/2015, an application for vacating stay order dated 27.10.2014 and I.A. No. 5295/2015, reply thereof are taken up for consideration.

(3.) THE order impugned, i.e., order dated 4.6.2014 is in following terms: