Harjeet Kaur Baweja @ Dr. Rani ... vs Ravinder Pal Singh Baweja & Ors.
2019 Latest Caselaw 3717 Del

$~20
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+    CS(OS) 202/2019
     HARJEET KAUR BAWEJA @
     DR. RANI PHLAPHONGPHANICH                             ..... Plaintiff
                       Through: Mr. Sankalp Kohli, Adv.
                            Versus
     RAVINDER PAL SINGH BAWEJA & ORS.                ..... Defendants
                       Through: None.
CORAM:
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
                                ORDER

% 08.08.2019 IA No.10805/2019 (for exemption)

1. Allowed, subject to just exceptions.

2. The application is disposed of.

IA No.10804/2019 (of plaintiff for refund of court fees)

3. A practise has grown in certain section of the bar, of not doing all that is required to be done on the scheduled date of hearing and to subsequently file application/s, seeking reliefs which ought to have been claimed or what ought to have been done, on the scheduled date and to so multiply applications and hearings.

4. The request for refund of court fees, making which this application is filed, ought to have been made on 11th April, 2019, when the suit was withdrawn. There is no explanation, why the said relief was not sought on that date.

5. In the circumstances, though the application for refund of court fees is allowed but subject to deduction therefrom of Rs.30,000/-.

6. The application is disposed of.

CS(OS) 202/2019

7. A certificate entitling the plaintiff to refund of court fees paid less Rs.30,000/- be issued and handed over to the counsel for the plaintiff.

RAJIV SAHAI ENDLAW, J.

AUGUST 08, 2019 'bs'..