Madhya Pradesh High Court
Savitri Parwani vs The State Of Madhya Pradesh on 17 September, 2019
Author: Prakash Shrivastava
Bench: Prakash Shrivastava
HIGH COURT OF MADHYA PRADESH WP No.27685/2018 Indore, Dated:17.09.2019 Parties through counsel.
The record reflects that the matter was listed twice before the Principal Registrar and yet the reply has not been filed, therefore, right to file the reply has been deemed to be closed and the matter is treated ripe for hearing as per provision of Chapter V Rule 1(1)(cc) of M.P. High Court Rules, 2008.
Counsel for State prays for further time to file the reply.
In view of the aforesaid and in the interest of justice, learned counsel for State is granted further four weeks time to file the reply subject to payment of cost of Rs.1,000/- by the State to the petitioner.
List thereafter.
(PRAKASH SHRIVASTAVA) Judge Digitally signed by Varghese Mathew Date: 17/09/2019 17:11:56