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Judgment
Rajiv Sahai Endlaw, J
IA No.10805/2019 (for exemption)
Allowed, subject to just exceptions.
The application is disposed of.
IA No.10804/2019 (of plaintiff for refund of court fees)
A practise has grown in certain section of the bar, of not doing all that is required to be done on the scheduled date of hearing and to subsequently file application/s, seeking reliefs which ought to have been claimed or what ought to have been done, on the scheduled date and to so multiply applications and hearings.
The request for refund of court fees, making which this application is filed, ought to have been made on 11th April, 2019, when the suit was withdrawn. There is no explanation, why the said relief was not sought on that date.
In the circumstances, though the application for refund of court fees is allowed but subject to deduction therefrom of Rs.30,000/-.
The application is disposed of.
CS(OS) 202/2019
A certificate entitling the plaintiff to refund of court fees paid less Rs.30,000/- be issued and handed over to the counsel for the plaintiff.