ROHIT KHURANA Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The present petition under Article 226 has been filed by the Petitioner- Mr. Rohit Khurana seeking refund of Rs.14,52,000.00 purchased as a Non-Judicial E-Stamp for the purpose of filling a suit for specific performance.

(3.) The case of the Petitioner is that he had instituted CS (OS) 299/2017 titled Rohit Khurana v. Pradeeep Solanki and Ors. in which he had relied upon an agreement to sell and in order to exhibit his readiness and willingness had purchased the stamp paper in question for a sum of Rs.14,52,000.00. The said suit was withdrawn on 27/8/2021 as the matter was settled. Thereafter, an application was filed by the Petitioner being I.A. 12354/2021 seeking return of stamp duty and refund of court fees paid in the said suit in which the following order was passed: