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Madhya Pradesh High Court

Bishop,Roman Catholic Diocese ... vs The State Of M.P. And Ors. on 14 December, 2021

Author: Sanjay Dwivedi

Bench: Sanjay Dwivedi

                                                                        1                                 WP-1932-2004
                                        The High Court Of Madhya Pradesh
                                                  WP No. 1932 of 2004
                                      (BISHOP,ROMAN CATHOLIC DIOCESE ALLAHABAD Vs THE STATE OF M.P. AND ORS.)


                         Jabalpur, Dated : 14-12-2021
                                  Shri Rajesh Pandey, counsel for the petitioner.

                                  Shri R.K.Verma, Additional Advocate General for the respondent-State.

Heard on IA No. 12970/2021, which is an application for exemption from depositing the cost imposed by the Court vide order dated 08.11.2021.

Learned counsel for the respondents submits that on 08.11.2021 while granting time to file additional return, the Court imposed the cost of Rs. 25,000/-, which is directed to be recovered from the delinquent officer responsible for not filing the additional return. He submits that he has mentioned the reasons in the application as to why the additional return could not be filed in time. Therefore, considering the reasons assigned in the application for not filing the additional return, the delinquent officer may be exempted from depositing the cost as imposed by the Court or in the alternative the same may be reduced. He further submits that additional return has already been filed.

Considering the arguments advanced by the learned counsel for the respondents and the reasons assigned in the application, the same is partly allowed.

It is directed that delinquent officer, who is responsible for not filing the additional return in time, shall deposit Rs.10,000/- as cost instead of Rs.25,000/-. The cost of Rs.10,000/- shall be deposited by the said officer within a period of seven days from today in the High Court Legal Services Authority and payment receipt of cost be produced before this Court on the next date of hearing.

With the aforesaid, IA No. 12970/2021 stands disposed of. Pleadings in the case are complete.

Matter needs to heard finally.

List in the week commencing 17th January, 2022 for final hearing at motion stage.

(SANJAY DWIVEDI) JUDGE Signature Not Verified SAN RAGHVENDRA Digitally signed by RAGHVENDRA SHARAN SHUKLA Date: 2021.12.15 11:12:17 IST 2 WP-1932-2004 Signature Not Verified SAN Digitally signed by RAGHVENDRA SHARAN SHUKLA Date: 2021.12.15 11:12:17 IST