RAM MEHAR Vs. ANIL

JUDGEMENT

(1.) This is an application for permission to make up the deficiency in the court fees.

(2.) Learned counsel for the appellant submits that the requisite court fees have already been fixed as of today.

(3.) In view of this, present civil misc application is allowed and the permission to make up the deficiency in the court fees is granted. CM No. 9638-C of 2017