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MP High Court Allows Applicant to Deposit Court Fees On Failure to Deposit It Due to Demonetisation - (19 Apr 2017)

Madhya Pradesh High Court has allowed an applicant to deposit a requisite court fees in a criminal complaint case after he prayed due to demonetization he was unable to deposit it following financial constraints.

Tags : MADHYA PRADESH HIGH COURT   DEMONETISATION   COURT FEES  

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