Madhya Pradesh High Court
Union Of India Thr. vs Padmini Dehuri on 6 September, 2019
Author: Sanjay Yadav
Bench: Sanjay Yadav
THE HIGH COURT OF MADHYA PRADESH RP.1204.2019 [Union of India and others Vs. Padmini Dehuri] Gwalior, Dated:- 06.09.2019 Shri Nakul Khedkar, learned counsel for the petitioners. Vide present petition, petitioners seek extension of time to comply the order dated 26.04.2019 passed in WA.777/2018.
It is stated that in pursuance to the said order, the matter was processed by the concerning battalion i.e. 95 Bn. Border Security Force to the Headquarters and the matter is under process and for taking the decision by the higher authorities at least eight weeks' further time is required. It is submitted that the said information has been given by the concerning law branch of BSF, Tekanpur.
Taking into consideration that the decision, in principle, has been taken by the petitioners to comply the order dated 26.04.2019 passed in WA.777/2018, in the interest of justice, time is extended uptill 14.10.2019.
Review Petition stands disposed of finally in above terms. No cost.
(Sanjay Yadav) (Rajeev Kumar Shrivastava)
Judge Judge
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PAWAN
DHARKAR
2019.09.07
11:21:58
+05'30'