HANUMAN BENIWAL Vs. VINAY MISHRA

JUDGEMENT

(1.) The above application has been filed on behalf of the plaintiffs under Sec. 151 C.P.C. for exemption of filing of Court fees.

(2.) Learned counsel for the plaintiffs submits that he shall be depositing the Court fee within a period of 10 days from today.

(3.) In view of the above, application accordingly stands disposed of.