STATE Vs. RAJANIKANTA MOHAPATRA

JUDGEMENT

(1.) Application under Section 149 Civil Procedure Code has been registered as a Miscellaneous case which is being disposed of by this order.

(2.) Court-fee of Rs. 603/- is payable by the appellant-petitioner on the memorandum of appeal. Without paying the same, application has been filed to extend the time by four months to pay the court-fee. The relevant portion of the petition reads as follows :-

(3.) That since the amount required for purchasing court-fee was not received from the concerned department in time it has not been possible to file the necessary challan in the Treasury for purchasing court-fee.