Madhya Pradesh High Court
Shiv Pratap Singh Pawaiya vs The State Of Madhya Pradesh on 22 January, 2018
THE HIGH COURT OF MADHYA PRADESH
WP-5027-2017
(SHIV PRATAP SINGH PAWAIYA Vs THE STATE OF MADHYA PRADESH)
12
Gwalior, Dated : 22-01-2018
Shri Amit Lahoti, learned counsel for the petitioner.
Shri Vivek Khedkar ASGI for Union of India.
I.A. No. 326/2018 application for recalling the order dated
9.1.2018 to the extent of imposing cost on respondent no. 4 Central
Bureau of Investigation for not filing the return within time.
In paragraph 2 of the application it is stated that the return could not be filed because of non-supply of copy of petition along with the documents within stipulated time as stipulated by order dated
2. 1. 2018. It is stated that the copy was supplied to the counsel representing respondent no. 4 on 5.1. 2018. The reply has been filed within a period of seven days thereafter on 16.1. 2018.
In view of these facts the order dated 9.1. 2018 imposing cost of Rs. 5,000/- is recalled.
Let this matter be posted during the course of next week. Rejoinder, if any, in the meanwhile be filed. It is made clear that no further opportunity shall be granted to file rejoinder. The matter shall be argued on the basis of the pleadings on record.
(SANJAY YADAV) (ASHOK KUMAR JOSHI)
JUDGE JUDGE
ar