BHIKKAN Vs. UTTAR PRADESH AWAS VIKAS PARISHAD

JUDGEMENT

(1.) Heard Sri S. K. Lakhtakia, learned counsel appearing for the appellant and Shri Pankaj Mittal, learned counsel representing the respondent No. 1.

(2.) Instant appeal was presented on April 17. 1998, along with an application praying for six months' time for paying the required court-fecs.

(3.) According to the report of the Stamp Reporter dated April 15. 1998, the court-fees paid on the appeal is deficient by a sum of Rs. 39.327.50 paise.