Madhya Pradesh High Court
Hemar Singh Parmar vs Union Of India on 10 September, 2015
W.P. No.2653/2015
10.9.2015
Shri R.K. Shukla, learned Counsel for the
petitioner.
Shri Rahul Solanki, learned Counsel for the
respondent No.1.
Heard on I.A. No.3288/2015, which is an application for publication of notice.
For reason stated in the application, the application is allowed.
Counsel for the petitioner is directed to pay fresh process fee regarding the newly added respondent No.4 by registered as well as ordinary mode within a week. Notices be made returnable within two weeks.
Failure to pay the process fee within the stipulated time and the petition shall be dismissed without reference to this Court.
List after service of notice on the respondent No.4.
(Mrs. S.R. Waghmare) (Jarat Kumar Jain)
Judge Judge
Jyoti