CHANDRA PRAKASH MISHRA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Rahul Sripat, learned Senior Counsel assisted by Shri Manoj Kumar Singh, for the appellants, Shri Ashish Kumar Singh, learned counsel for the contesting defendant-respondent, Shri Arun Kumar, learned counsel for respondent No.4 and Shri Vinod Kumar Sahu, learned Additional Chief Standing Counsel for the respondent Nos. 1, 2, 3 and 5.

(2.) The instant appeal arises out of rejection of plaint under Order VII Rule 11 C.P.C. on the ground that despite earlier order of the trial court, the plaintiff has failed to deposit the ad valorem court fees.

(3.) On 18/11/2024, following order was passed: