STATE OF GUJARAT Vs. PRADIPKUMAR GANDALAL SHAH

JUDGEMENT

(1.) The State has filed the present revision under Sec. 115 of C.P.C., and the memo indicates that the subject-matter of challenge is the order dated 21st July, 1992 passed in Court Fee Reference No. 77 of 1991 in Regular Suit No. 1473 of 1990 in the Court of Civil Judge (Junior Division), Baroda.

(2.) However, it appears that there is no such specific order of that date passed in the aforesaid Court Fee Reference.

(3.) Learned Counsel for the petitioner then submitted that the subject-matter of challenge in the present revision is the disposal of the Court Fee Reference in question by order passed below Exh. 8 (which is apparently undated).