Madhya Pradesh High Court
M/S Umashankar Mishra Through Surendra ... vs Union Of India on 25 October, 2021
Author: Sujoy Paul
Bench: Sujoy Paul
1 A.C.No.5/2020
(M/s Umashankar Mishra Vs. Union of India and others)
Indore : Dated 25.10.2021
Shri Neelesh Agrawal, learned counsel for the applicant.
Ms. Prachi Vaishnav, learned counsel for the respondents.
Ms. Vaishnav prays for further time to file reply.
In view of the previous order dated 27.7.2021 the said prayer cannot be accepted.
Faced with this learned counsel for the respondents showed her readiness to pay cost to the applicant. Subject to payment of cost of Rs.5,000/- (Rs.Five Thousand only) time is granted.
List this matter for further consideration/final disposal in the week commencing 22.11.2021. It is made clear that no further adjournment will be granted. The cost shall not be a burden on public exchequer and the same shall be paid by the OIC from his own pocket.
(Sujoy Paul) Judge Patil Digitally signed by SHAILESH PATIL Date: 2021.10.25 17:19:04 +05'30'