PRAMILA GUPTA Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been filed seeking following relief:-

(2.) That, the respondents be further directed not to insist to the petitioner to appear before the Respondent No.2 with a further not to take any further action consequence to notices Annexure-P/1, P/2 and P/3, in the interest of justice.

(3.) Cost of the petition be awarded or any other order or direction deemed fit in the circumstances of the case be issued in the favour of the petitioner."