KRISHANKANT BHARGAV Vs. BHARAT PETROLEUM & ANOTHER

JUDGEMENT

(1.) The present petition seeks review of the order passed by this very bench in National Lok Adalat on 11/2/2017 in First Appeal No. 101/2014 whereby while passing the compromise decree direction was issued for refund of the court-fees deposited by the appellant.

(2.) Learned counsel for the review-petitioner submitted that though the court-fees deposited before the appellate court has been refunded to him but the court-fees deposited before the trial court has not been refunded on account of absence of any direction in that regard in the order under review.

(3.) Learned counsel for the respondents has no objection to the allowing of prayer made by the petitioner.