MADHUKANT PRANLAL SHAH Vs. BANK OF INDIA

JUDGEMENT

(1.) Present is the petition filed by the petitioner, being aggrieved by order dated 08.03.2006 passed by the Presiding Officer of Debt Recovery Tribunal, Ahmedabad in Delay Condonation Application No.451 of 2004. The Presiding Officer of the Tribunal, after hearing the learned advocates, was pleased to condone the delay of 7 days, but the application filed by the present petitioner praying that the Tribunal should waive the Court Fees payable on an appeal, was rejected. The petitioner was granted one month's time to deposit the Court Fees.

(2.) The learned advocate appearing for the petitioner submitted that an application was filed for stay of the recovery proceedings before the Recovery Officer. That application was rejected. Against that order, an appeal is filed. The learned advocate for the petitioner submitted that on such appeal, no Court Fee is payable. The learned advocate submitted that it is no doubt true that the appeal is filed under the provisions of Section 30 of the Recovery of Debts Due to Banks and Financial Institutions Act, 1993 (hereinafter referred to as "The Act"). But then the amount is not ascertainable in the stay application, preferred before the Recovery Officer, and hence there is no question of paying the Court Fees under Item 5 of the table, prescribed under Sub Rule (2) of Rule 7 of the Debt Recovery Tribunal (Procedure) Rule, 1993 (hereinafter referred as the "Rules" for short).

(3.) The learned advocate appearing for the petitioner strenuously submitted that Item No.5 of the table provides that if an appeal is preferred against the order of the Recovery Officer where in the amount for which the appeal is filed is disclosed, prescribed Court Fee is payable. The learned advocate submitted that in cases where the amount is 'ascertainable', the Court Fee is required to be paid. But in a matter like the one on hand, where it was only 'an application for stay' of the proceedings and that application is rejected, there was no fixed 'amount' against which an appeal is filed and, therefore, no 'Court Fee' is payable.