Madhya Pradesh High Court
The State Of Madhya Pradesh vs Motiram @ Moti on 25 June, 2025
1 CRA-1812-2025
IN THE HIGH COURT OF MADHYA PRADESH
AT JABALPUR
CRA No. 1812 of 2025
(THE STATE OF MADHYA PRADESH Vs MOTIRAM @ MOTI AND OTHERS ) Dated : 25-06-2025 None Present.
The matter is listed for consideration due to the default in payment of the Process Fee.
The learned counsel for the appellant has not complied with the Hon'ble Court Order dated 05.05.2025 to deposit the Process Fee.
A period of seven (07) days is hereby granted for filing an application seeking condonation of delay in submitting the delayed Process Fee, in accordance with Chapter 5, Rule 1 (aa) of the High Court of Madhya Pradesh Rules, 2008. In case of compliance not met within the stipulated period, the matter be placed before the Hon'ble Court for appropriate orders.
The office is directed to take necessary steps and list the case accordingly.
(REGISTRAR (J-I)) Signature Not Verified Signed by: ANIL KUMAR Signing time: 6/25/2025 5:47:38 PM