RASHTRIYA NAVA NIRMAN PARISHAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) IT is conceded by the learned Advocate General that no court -fee stamp is payable on the Affidavits in the judicial proceedings. However whether non -judicial stamp is required or not, he wants time. Accordingly we order that no court -fee stamp hence -forth will be required on Affidavits in the Judicial proceedings in court of law.

(2.) A copy of this order shall be given to the Registry so that no objection is raised no this account. At the request of the learned Advocate General, let this matter be listed after four weeks on 24 -2 -97. A copy of this older shall be given to counsel for the parties.