586. [ Fee allowable on taxation in uncontested cases. [Substituted by Notification No. 70/VIII-b-188, dated 31-1-1989, w.e.f. 26-8-1989, published in U. P. Gazette, dated 26-8-1989.]
- In suits or appeals from decrees, when decided ex parte or without contest or dismissed for default or non-prosecution the fee allowable on taxation shall be half of those prescribed by Rule 585.]
