REGENT COMPUTRONICS PVT. LTD.

Mustaque Ali Appellant

V/S

Net Ram Gangwar Respondents

Referred Judgements :-

UMAR DIN V. UMAR HAYAT [REFERRED]
JANAK PRASAD V. ASKARAN PRASAD [REFERRED]
INDU BHUSAN ROY V. SECY OF STATE [REFERRED]
MAQBUL AHMAD V. ONKAR PRATAP [REFERRED]
CHOKKALINGAM AMBALAM V. MAUNG TIN [REFERRED]
LITIGATION SECY OF STATE V.A. VEERAYYA VANDAYA [REFERRED]
COURT PRABHUNATH V. MT. KHADIJATUL KUBRA [REFERRED]
KARFULE LTD. V. ARICAL DANIEL VARGHESE [REFERRED]
OM PRAKASH V. STATE OF UTTAR PRADESH (S) [REFERRED]
MUNNA LAL AND ANR. V. ABIR CHAND [REFERRED]
JAWAHAR SINGH SOBHA SINGH V. UNION OF INDIA AND ORS. [REFERRED]

JUDGEMENT

(1.) Civil Misc. Withdrawal Application No. 83885 of 2009 is taken up for orders.

(2.) This is an application filed by the appellant under Section 151 of Code of Civil Procedure (hereinafter referred to as C.P.C.) seeking refund of court fees of Rs. 1558.00/- paid in Second Appeal No. 885 of 2008 Mustaque Ali v. Net Ram Gangwar.

(3.) Submissions of learned Counsel for the appellant is that the appeal was dismissed under Order 41 Rule 11 of C.P.C. holding it as not maintainable, therefore, Court fee already paid should be refunded. I have heard Sri Tahir Hussain Farooqui, learned Counsel for the applicant/appellant.

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MUSTAQUE ALI Vs. NET RAM GANGWAR

Referred Judgements :-

JUDGEMENT

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