Uttam Singh vs Gwalior Development Authority
2022 Latest Caselaw 5201 MP

                                           1
                     IN THE HIGH COURT OF MADHYA PRADESH
                                  AT GWALIOR
                                    MP No. 1472 of 2022
                    (UTTAM SINGH Vs GWALIOR DEVELOPMENT AUTHORITY AND OTHERS)

Dated : 08-04-2022
         Shri Abhishek Bindal, learned counsel for the petitioner.

         Shri R.K. Dhakad, learned Panel Lawyer for the respondent/State.

Issue notice to the respondents on payment of process fee by registered as well as ordinary mode within seven working days. Notice be made returnable within four weeks.

Meanwhile, trial Court is directed not to pass final judgment till the next date

of hearing.

At this stage, learned State counsel submits that in view of the Rules No.6 and 7 of High Court of M.P. Rules 2008, petitioner be directed to submit appropriate Court fee.

Registry is directed to verify the same and list thereafter.

(SUNITA YADAV) JUDGE

Monika MONIKA SHARMA 2022.04.11 16:29:22 +05'30'