NATIONAL ENGINEERING INDUSTRIES LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The decree-holder-petitioner has preferred this civil revision petition under Section 115 of the Code of Civil Procedure against the impugned order dated 4.1.2008 passed by Additional District Judge (Fast Track) No.3, Jaipur City. Jaipur in an execution petition filed by the petitioner whereby the learned executing court has directed the petitioner to pay court fees on the amount of interest for the realisation of which the execution petition has been filed.

(3.) In this revision petition following important question of law has arisen: