Madhya Pradesh High Court
Medicaps Limited Thur.Shri Ashokji ... vs The State Of Madhya Pradesh on 2 November, 2016
WP-7302-2016 (MEDICAPS LIMITED THUR.SHRI ASHOKJI PITLIYA Vs THE STATE OF MADHYA PRADESH) 02-11-2016 Shri R.B. Singh, learned counsel for the petitioner. Shri Umesh Gajankush, learned counsel for the State. Heard finally with consent. This writ petition has been filed by the petitioner seeking a direction to the respondent to decide the petitioner's
application dated 9.9.2016 for refund of the court fee. Learned counsel for the petitioner submits that the petitioner is entitled for refund of the court fee in terms of the certificate (Annexure P/2) issued by the Additional Chief Judicial Magistrate, Indore. Learned counsel for the State has fairly submitted that there is no objection in taking appropriate decision on the petitioner's application for refund of court fee within a time bound period.
In these circumstances, without adverting to the merits of the matter, the writ petition is disposed of by directing the respondent to decide the petitioner's application dated 9.9.2016 in accordance with law within a period of two months from the date of receipt of certified copy of this order.
C.C. as per rules.
(PRAKASH SHRIVASTAVA) JUDGE