Madhya Pradesh High Court
Smt.Pushpa Devi Rathi & Ors. vs The Union Of India & Ors. on 29 September, 2014
WP No.3626/2004 29/9/2014
Parties through their counsel.
During the pendency of the matter a fresh schedule for payment of court fees under the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 has been brought into force.
That being so, and considering the fact that petitioners have already paid the Bank Guarantee of Rs.81,000/- for payment of court fees, the Bank Guarantee be encashed and court fees as per the new schedule be recovered from the said amount and if any further amount is payable, petitioner is granted liberty to pay any additional court fees required within a period of 15 days from the date of receipt of certified copy of this order.
That apart, if the Bank guarantee given is more than the court fees payable then the amount over and above the schedule court fee be refunded back to the petitioner within a period of 15 days.
The petitioner is granted liberty to prosecute the matter as is pending before the competent court.
With the aforesaid liberty to the petitioner and directions in the matter of payment of court fees this petition stands disposed of.
C.C. as per rules.
(Rajendra Menon) (A.K.Sharma)
Judge Judge
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