PRATIBHA INDUSTRIES LTD. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner-plaintiff seeking a direction to accept the court fee presented by the petitioner for initiating proceedings in Civil Suit filed in Commercial Court, Ajmer.

(2.) Learned counsel for the petitioner-plaintiff submitted that the petitioner has filed a civil suit claiming relief of amount of Rs.70,74,77,225/- and the Court fee for the said relief, comes to Rs.39,90,000/-.

(3.) Learned counsel submitted that the petitioner had purchased the Court fee from Stock Holding Corporation of India Limited which has been authorized to sale e-Court fee online by payment of necessary Court fee to the party concerned.