Section 15(2) in The Legal Practitioners' Fees Rules, 1973
(2)In all other cases, where the relief is incapable of valuation and is not valued for purpose of jurisdiction, the Court or in the case of High Court, the Taxing Officer, shall fix a reasonable fee, regard being had to the time occupied in the preparation and hearing of the case and the nature of the question raised therein, as also the minimum fees prescribed in rules 3(2) and 14.
