KIRAN CHUNNILAL TALREJA Vs. RAMCHANDRA DEVIDAS TALREJA

JUDGEMENT

(1.) Heard Mr. Purohit, learned Counsel for the petitioners and Mr. Kilor, learned Counsel for respondent No. 1.

(2.) Rule. Heard forthwith.

(3.) By this petition, the petitioners, who are original plaintiffs in Special Civil Suit No. 204/2000 pending before the 5th Joint Civil Judge, Senior Division, Nagpur, takes exception to the order dated 19-9-2007 by which the plaintiffs have been directed to pay requisite Court fees within a period of 15 days with further direction that in case Court fees are not paid, within the stipulated time, the suit would be dismissed.