Madhya Pradesh High Court
Mohd. Jahid Khan vs The State Of Madhya Pradesh on 27 February, 2023
Author: Sujoy Paul
Bench: Sujoy Paul
1
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
WP No. 14698 of 2018
(MOHD. JAHID KHAN AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)
Dated : 27-02-2023
Shri Rahul Mishra - Advocate for the petitioners.
Ms. Shikha Sharma - Panel Lawyer for the respondent/State.
Ms. Shikha Sharma prays for time to file complete/parawise reply. I wonder what prevented the respondents to file para-wise reply. A sketchy reply is filed stating SLP No.5247 of 2016 (State of M.P. vs. R.P. Rai) is pending.
The Government counsel could not point out even a thread relation with the relief claimed in this petition with the SLP pending. In all fairness when notices of this matter are received, the respondents should have filed para-wise reply wherein any preliminary objection could have been taken. Filing of reply in easy installments is totally unknown to law. We deprecate this practice. However, in the interest of justice four weeks' time is granted to file para-wise reply subject to payment of Rs.2,000/- as cost to the petitioner. The cost shall be paid by OIC from his own pocket then it will not be a burden on public exchequer.
List after four weeks.
I.R. (if any) shall remain in operation till the next date of hearing.
(SUJOY PAUL) JUDGE HK Signature Not Verified Signed by: HIMANSHU KOSHTA Signing time: 2/28/2023 11:10:59 AM