MANISH SHARMA Vs. STATE OF M P

JUDGEMENT

(1.) HEARD on I.A.No.5473/2012, an application for exemption from the payment of individual Court fee on behalf of all the four petitioners.

(2.) IT is submitted by learned counsel for the petitioners that the petitioners have filed this petition for seeking common relief and the common cause of action in this petition is the same, hence, it is not necessary to pay individual Court fee by each and every petitioner.

(3.) IN view of the aforesaid decision of Division Bench of this Court in the case of Rakesh Gautam and Ors. (supra), the application (I. A. No. 5473/2012) is hereby allowed. Also heard on main petition. The petitioners have filed this petition in regard to non- grant of admission in LL.B. Course. It is submitted that the petitioners were denied admission in LL. B. Course on account of age bar in accordance with Rule 28 of the Bar Council of India Rules under the Advocates Act, 1961.