Smt. Chitra Sharma vs The State Of Madhya Pradesh
2021 Latest Caselaw 3260 MP

                         HIGH COURT OF MADHYA PRADESH,
                                   BENCH AT GWALIOR
                                      WP No. 11893/2021
                     ( Smt. Chitra Sharma Vs The State of M.P. & others )
                                                   (1)

                  Heard through video conferencing.
                  Gwalior, dated : 13/07/2021
                        Shri D.S. Raghuvanshi learned counsel for the petitioner.

                         Shri P.P.S. Bajeeta, learned    Government Advocate for the

                  respondent-state.

Heard on IA No. 7907/2021, an application for exemption of

court fee.

The same is rejected, in view of judgment passed by the

Division Bench of this Court reported in the case of Rakesh

Gautam and others vs. State of MP and others, 2011 (3) MPJR

59 .

Counsel for the petitioner prays for ten days time to deposit

the court fee.

On payment of process fee within seven working days, issue

notice to the respondents by RAD mode. Notice be made returnable

within four weeks.

Office is directed to issue notice to the respondents, subject

to only deposit of court fee by the petitioner.

List thereafter.

(S.A.Dharmadhikari) Judge Prachi* PRACHI MISHRA 2021.07.1 3 22:08:48 +05'30'