Dhanna Prasad vs The State Of Madhya Pradesh
2021 Latest Caselaw 1227 MP

1 WP-6821-2021 The High Court Of Madhya Pradesh WP-6821-2021 (DHANNA PRASAD AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)

Jabalpur, Dated : 01-04-2021 Shri Sanjay Kumar Jain, learned counsel for the petitioner. Shri Piyush Jain, learned counsel for the State. Office has noted the defect of payment of deficit court fee of Rs.750/- in the memo of petition and Rs.200/- on the Vakalatnama.

Learned counsel for the petitioner placed reliance upon the judgment of

this Court in the matter of Hukum Singh Kushwaha Vs. State of M.P. & Ors reported in 2009 1 MPJR SN 5.

Learned counsel for the State prays for short adjournment to examine this aspect.

List after one week.

(PRAKASH SHRIVASTAVA) JUDGE

P/-

Signature Not Verified SAN

Digitally signed by MRS PREETI TIWARI Date: 2021.04.03 11:04:20 IST