LAWS(MPH)-2018-4-88

BAIJANTI MEHRA Vs. STATE OF M. P.

Decided On April 13, 2018
Baijanti Mehra Appellant
V/S
STATE OF M. P. Respondents

JUDGEMENT

(1.) With consent, heard finally.

(2.) Shri Rahul Mishra opposed the same on the strength of Para 4 of the reply.

(3.) No other point is pressed by learned counsel for the parties.