Madhya Pradesh High Court
Smt. Shalini Saxena vs The State Of Madhya Pradesh on 14 February, 2017
WP-828-2017
(SMT. SHALINI SAXENA Vs THE STATE OF MADHYA PRADESH)
14-02-2017
Shri Nitin Agrawal, learned counsel for the petitioner.
Smt. Nidhi Patankar, learned Govt. Advocate, for the
respondents/State.
Heard on I.A.No.792/17, an application for exemption from filing separate Court fees.
The same is rejected in view of the judgment passed by the Division Bench of this Court reported in 2011(3) MPJR 59.
Counsel for the petitioner is granted liberty to pay deficit Courts fees within ten days.
Counsel for the petitioner is also directed to file the leave applications of all the petitioners.
List this petition for admission after the Court fee is paid.
(S.A. DHARMADHIKARI) JUDGE mani