LAWS(MPH)-2014-7-134

MEENA GUPTA Vs. STATE OF M.P.

Decided On July 08, 2014
MEENA GUPTA Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) HEARD .

(2.) THE petitioner has filed this petition for the following reliefs: -

(3.) ON such pleading, this court disposed of the aforesaid writ petition vide order dt. 1.5.2013 with the following directions: -