ANIL SAVLARAM PEDNEKAR Vs. KUM. JAYASHREE PANDURANG MHAPANKAR

JUDGEMENT

(1.) Not on board. Mentioned by way of Praecipe. Taken on board.

(2.) By the Praecipe dtd. 13/12/2021, the Petitioner is seeking extension of time for tendering payment of Court fees, which was to be paid within three weeks as per the order dtd. 14/9/2021.

(3.) The Petitioner has purchased the Court fees on 29/6/2021. The learned Counsel for the Petitioner states that the Petitioner was under impression that the Court fees have to be tendered after all offce objections have been removed. However, pursuant to the directions given by this Court by order dtd. 18/8/2021, the Court fees have to be tendered on time. Accordingly, extension of time has been sought for tendering the Court fees.