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Judgment
Manmohan, J
CRL.M.A. 15552/2024 (for exemption)
Allowed, subject to all just exceptions.
Accordingly, the present application stands disposed of.
CRL.M.A. 15551/2024
Present application has been filed under Section 151 Code of Civil Procedure (CPC), 1908 on behalf of the Petitioner seeking waiver of costs of Rs. 75,000/- imposed on him by this Court vide final order/ judgement dated 22nd April, 2024.
Learned counsel for the Applicant-Petitioner states that the Petitioner is tendering his unconditional apology for his actions before this Court. He further states that after reading the final order, the Petitioner has understood the judicial system of the country as well as the laws of the land. He states that the Petitioner has learnt his lesson and no punishment in the form of imposition of costs is required.
He also states that the Applicant-Petitioner is a student and is not earning anything at present and is fully dependent upon his parents. He states that Applicant-Petitioner belongs to the lower middle class and is not in financial position to bear the above noted costs.
This Court had imposed cost on the Petitioner as the contentions advanced in the writ petition were contrary to facts and the legal submissions therein were untenable in law. This Court was of the view that a certain course correction was required. Today, the Petitioner has acknowledged his mistake and tendered his unconditional apology. Keeping in view the aforesaid, the cost of Rs.75,000/- imposed on the Petitioner is waived.
However, it is directed that in the event the Petitioner and/or its deponent were to file any fresh proceedings in any Court, a copy of the judgment dated 22nd April, 2024 as well as a copy of this order shall be annexed.