Shailendra Pratap Singh vs The State Of Madhya Pradesh
2021 Latest Caselaw 5279 MP

                                     1                              WP-11447-2021
            The High Court Of Madhya Pradesh
                       WP-11447-2021
  (SHAILENDRA PRATAP SINGH AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)

2
Gwalior, Dated : 09-09-2021
          Shri D.S. Raghuvanshi, learned counsel for the petitioner.
          Shri Manish Nayak, learned Panel Lawyer for the respondent-State.

IA No. 7526/2021, an application for urgent hearing is allowed. Heard on IA No. 7525/2021, 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 15 days time to deposit the court fee which is granted.

On payment of process fee within 15 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 deposit of court fee by the petitioner.

List thereafter.

(S. A. DHARMADHIKARI) JUDGE

Prachi

PRACHI MISHRA 2021.09.13 12:03:48 +05'30'