HIRDESH OJHA Vs. JUGAL KISHORE BHARGAVA

JUDGEMENT

(1.) Heard on I.A. No. 3184/2016, an application for modifying the order dated 28.03.2016.

(2.) It appears that in order dated 28.03.2016, it was directed that appropriate compromise fee be deposited before the High Court Legal Services Authority as prescribed by the Apex Court.

(3.) In that matter, rate is mentioned as 25%, where it should be 15%. However, it is not material that what is the rate mentioned in the order because in the order, proposal of the applicant was mentioned. If the applicant would not deposit the appropriate compromise fee before the High Court Legal Services Authority then order dated 28.03.2016 shall not be a hurdle for accepting of the compromise. Hence, there is no need to pass any modification order. Accordingly, I.A. No. 3184/2016 is hereby disposed off.