NAGAR NIGAM Vs. NATHU GUJAR

JUDGEMENT

(1.) This appeal is presented on 12.4.2002. The Registry pointed out office objections. It is really shocking and surprising that Nagar Nigam, Jaipur has not paid Court Fee on the memo of this appeal as well as certified copy of the order of the learned Single Judge and Vakalatnama. The Director, Local Bodies Deptt., Government of Rajasthan is another appellant in the appeal but, it has filed this joint appeal, the Court Fee is to be paid by the Nagar Nigam, Jaipur as it is not exempted from payment thereof.

(2.) On Vakalatnama, apart from non-payment of the Court Fee Stamp of Rs. 2/-, the Advocates Welfare Stamp has also not been affixed.

(3.) The learned counsel for the appellants do not dispute that the State Government is not exempted from affixing of the Advocates Welfare Stamp or Vakalatnama.