Delhi High Court - Orders
Rohit Khurana vs Govt Of Nct Of Delhi & Anr on 9 May, 2022
Author: Yashwant Varma
Bench: Yashwant Varma
$~47
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7134/2022
ROHIT KHURANA ..... Petitioner
Through: Mr. Rajinder Juneja, Adv.
versus
GOVT OF NCT OF DELHI & ANR. ..... Respondent
Through: Mr. Shourya Dasgupta, Adv. for Mr.
Shadan Farasat, ASC.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
ORDER
% 09.05.2022 CM APPL. 21891/2022(for exemption) Allowed, subject to all just exceptions. The application shall stand disposed of. W.P.(C) 7134/2022 This petition has been preferred for a direction being framed commanding the respondents to refund the amounts which were expended by the petitioner for the purposes of purchase of court fee which was appended to CS (OS) No.299/2017.
The attention of the Court is invited to the order of 22 September 2021 where while disposing of the suit, the learned Judge had recorded that since it had been withdrawn at an initial stage itself, the petitioner would be entitled to refund of the full court fee.
Let learned counsel appearing for the respondents take instructions in light of the aforesaid facts.
List again on 29.08.2022.
YASHWANT VARMA, J.
MAY 9, 2022/neha Signature Not Verified Digitally Signed By:NEHA Signing Date:11.05.2022 12:08:52