Saiduddin vs The State Of Madhya Pradesh
2021 Latest Caselaw 765 MP

                                              1                               WP-28906-2019
                    The High Court Of Madhya Pradesh
                               WP-28906-2019
                    (SAIDUDDIN AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)

        4
        Gwalior, Dated : 16-03-2021
                   Shri Tajuddin Khan, learned counsel for the petitioners.
                   Shri Neelesh Singh Tomar, learned Government Advocate for the
       respondents/State.

Heard on I.A No. 6487/2019, an application for exemption from filing the court fees individually.

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 petitioners to deposit the deficit court fee within fifteen days. List thereafter.

(S. A. DHARMADHIKARI) JUDGE

SP

SANJEEV KUMAR PHANSE 2021.03.17 10:37:44 +05'30'