SUNITA RAJPUT Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The State has filed an action taken report, which is taken on record.

(2.) The learned counsel appearing for the Municipal Corporation has also filed an action taken report.

(3.) The learned Assistant Solicitor General appearing for the Gun Carriage Factory, Ordnance Factory as well as the Defence Estate Officer, prays for and is granted permission to file a response on behalf of the Gun Carriage Factory and the Ordnance Factory during the course of the day after supplying a copy of the same to the learned counsel for the petitioner.