ROOPA KAILASH GANATRA Vs. REENA SABHERWAL

JUDGEMENT

(1.) Rule, with the consent of the learned counsel for the parties made returnable forthwith and heard.

(2.) The Writ Jurisdiction of this Court under Article 227 of the Constitution of India is invoked against the order 13/09/2012 passed by the learned 19 th Civil Judge, Junior Division, Pune, by which order the application Exhibit 51 filed under Order VII Rule 11 of the Code of Civil Procedure came to be partly allowed and the Plaintiffs were directed to value the suit as per the provisions of Sections 6(iv)(d) and 6(iv)(ha) of the Bombay Court Fees Act, 1956 and pay deficit court fee within 15 days from the date of the said order.

(3.) The facts necessary to be cited for adjudication of the above Petition can be stated thus :