NEETU JAIN Vs. STATE OF M P

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) As short question is involved and also because of urgency, appeal is taken up for final disposal forthwith, by consent. Counsel for the respondents waive notice for final disposal.

(3.) This appeal arises from the decision of the learned single Judge dated 04.11.2015 in Writ Petition No.17024/2015.