LATIKA KASHINATH KHADSE Vs. ARVIND SHRAWAN BHIRAD

JUDGEMENT

(1.) Heard Shri B. N. Mohta, learned Advocate for applicants.

(2.) The applicant being aggrieved by the Taxing Officer's order by which, she is directed to pay court fees and declined to accept applicant plea that the applicant is governed by the remission/concession granted by the Government decision/notification dated 1/10/1994 in this regard.

(3.) Taxing Officer held that by virtue of subsequent Government decision/notification dated 23/03/2000, the concession which was made available to the women was restricted to matrimonial matters.