Madhya Pradesh High Court
Union Of India vs Deced. Girdhari Thru. Lrs. Ambaram on 25 October, 2016
-1-
First Appeal Nos.782/2016, 783/2016, 784/2016, 785/2016,
786/2016, 787/2016, 788/2016, 789/2016, 790/2016,
791/2016, 794/2016, 795/2016, 796/2016, 797/2016,
798/2016, 799/2016 and 800/2016
25/10/2016
Shri Vikas Yadav, learned counsel for the appellant. Heard learned counsel for the appellant on an application preferred under Section 149 of the Code of Civil Procedure, 1908.
A prayer has been made by learned counsel for the appellant for grant of three months time to pay deficit court fees.
Prayer is allowed. Three months time is granted from today to the appellant to pay the deficit court fees in each appeal, failing which the appeal shall be liable to be dismissed without reference to the Court.
List the matters on 15/02/2017 , only if the court fees is paid within the aforesaid period.
(S. C. SHARMA) JUDGE Tej