Ashutosh Tiwari vs The State Of Madhya Pradesh
2022 Latest Caselaw 1592 MP

                                                                         1
                                                 The High Court Of Madhya Pradesh
                                                           WP No. 7783 of 2020
                                                  (ASHUTOSH TIWARI Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                                   Jabalpur, Dated : 03-02-2022
                                           Heard through Video Conferencing.

                                           None for the petitioner.
                                           Shri Pradeep Sahu, learned Panel Lawyer for the respondents/ State.

Heard on I.A No.4284/2020, 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 10 days, failing which this petition shall stand dismissed without further reference to the Bench.

List for admission thereafter.

(S. A. DHARMADHIKARI) JUDGE

mrs. mishra

Signature Not Verified SAN

Digitally signed by DEEPA MISHRA Date: 2022.02.03 16:43:19 IST