J K FORGINGS Vs. ESSAR CONSTRUCTION INDIA LTD

JUDGEMENT

(1.) BY this order, I propose to dispose of IA No. 9711/09 filed by plaintiff thereby seeking refund of court fees.

(2.) BY virtue of this application filed under Section 16 of Court Fee Act 1870, plaintiff/applicant is thereby praying for refund of court fees which was paid by the applicant with the plaint.

(3.) INSTANT suit was a suit for recovery of money against the defendants registered as CS (OS) 156/2009,vide order dated 27/5/09 this suit was decreed on joint application moved by both the parties being IA No. 7283/09 under Order XXIII Rule 2 CPC filed by the parties on the basis of which the suit stands disposed of.