Dharmratj Singh Tomar vs Union Of India
2021 Latest Caselaw 2829 MP

                               HIGH COURT OF MADHYA PRADESH,
                                     BENCH AT GWALIOR
                                            W.P. No.11006/2021
                              (Dharmraj Singh Tomar Vs. Union of India & Ors.)
                                                     (1)

             Gwalior, dated : 29.06.2021

                          Heard through Video Conferencing.

                          Shri Mahendra Kumar Sharma, Advocate for the petitioner.

                          Shri    Praveen    Kumar         Newaskar,   ASGI   for    the

             respondents/Union of India.

I.A. No.7155/2021, an application for urgent hearing is

considered and allowed.

Heard on I.A No.7156/2021, an application for exemption

from filing the court fees.

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 . However, the liberty is granted to the petitioner to deposit the

deficit court fee within three days.

List this case immediately after payment of court fees.

(S.A.Dharmadhikari) Judge Shanu

Digitally signed by SHANU RAIKWAR Date: 2021.06.30 08:46:37 +05'30'