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Rashtriya Nava Nirman Parishad and Another vs The State of Bihar and Others

Patna High Court · Decided on 20 January 1997 · Citation: (1997) 1 PLJR 321

HON’BLE JUDGES
D.P. Wadhwa, C.J · S.J. Mukhopadhaya, J
CASE NUMBER
C.W.J.C. No. 4019 of 1996
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Judgment

4 paragraphs · 110 words
1.

It is conceded by the learned Advocate General that no court-fee stamp is payable on the Affidavits in the judicial proceedings. However, whether non-judicial stamp is required or not, he wants time to consider.

2.

Accordingly, we order that no court-fee stamp henceforth will be required on Affidavits in the judicial proceedings in court of law.

3.

A copy of this order shall be given to the Registry so that no objection is raised on this account.

4.

At the request of the learned Advocate General, let this matter be listed after four weeks on 24-2-97. A copy of this order shall be given to counsel for the parties.