PRABHA SHRIVASTAVA Vs. STATE OF M P

JUDGEMENT

(1.) CONSIDERING the prayer of Shri Deepak Khot, the petitioners' counsel is directed to supply a copy of the petition alongwith the annexed documents in the IA during th course of the day enabling him to examine the matter.

(2.) HEARD on the question of admission.

(3.) THIS petition is preferred under Section 151 of the Code of Civil Procedure for modifying or clarifying the order dated 18.12.2014 passed by the Hon'ble Division Bench of this Court, in which one of us (Justice Sheel Nagu) was a Member, in Writ Petition No.7291/2014. By way of this petition, the relief of interim stay in continuance of the earlier order is prayed for in the light of some subsequent order dated 20.12.2014 passed in WP No.8004/2014.