Madhya Pradesh High Court
Ram Gopal Bhabar vs Panchayat Raj And Rural Development ... on 16 May, 2019
1 WP-29413-2018
The High Court Of Madhya Pradesh
WP-29413-2018
(RAM GOPAL BHABAR Vs PANCHAYAT RAJ AND RURAL DEVELOPMENT DEPARTMENT)
3
Indore, Dated : 16-05-2019
Parties through their counsel.
The record reflects that the matter was listed twice before the Principal
Registrar and yet the reply has not been filed, therefore, right to file the reply
has been deemed to be closed and the matter is treated ripe for hearing as per
provisions of Chapter V Rule 1(1)(cc) of M.P.High Court Rules, 2008.
Counsel for State prays for further time to file the reply.
In view of the aforesaid and in the interest of justice learned counsel for
the respondents/State is granted further four weeks time to file the reply
subject to payment of cost of Rs.1,000/- by the respondents to the petitioner, as the right has already been closed by the Principal Registrar.
List thereafter.
Interim relief to continue till the next date of hearing.
(PRAKASH SHRIVASTAVA) JUDGE RJ Digitally signed by Reena Joseph Date: 16/05/2019 15:46:27