S.P.Mehrotra, J. - (1.) THE aforesaid Civil Miscellaneous Application No. 90185 of 2003 has been filed on behalf of the petitioners/applicants, inter -alia, praying for allowing one month's time for depositing the requisite Court fees so that the letters of administration may be issued to the petitioners/applicants. The said application is supported by an affidavit of Smt. Sumitra Singh (petitioner/applicant No. 1) sworn on 19th May, 2003. The aforesaid Miscellaneous Application No. 110200 of 2003 has been filed on behalf of the petitioners/applicants on 9th July, 2003 annexing thereto the Court fee worth Rs. 44,750/ -.
(2.) IT appears that by the order dated 8th April, 2002, it was directed as follows: Let letters of administration be granted to the applicants which will annexed of the estate of late Sahdeo Singh after a certificate to be issued by the Registrar General, regarding sufficiency of Court fees, under Chapter XXX,R.9 of the Rules of the Court. By the Order dated 4.7.2003 passed by this Court on Civil Misc. Application No. 92267 of 2003 in Testamentary Case No. 18 of 2002 (In the matter of the Goods of late Ravinder Kumar), it has been held that in view of the provisions of Chapter XXX,R.31 read with Rules 9, 26 and 30 of the Rules of the Court, 1952, the petitioner after the order for grant of probate or letters of administration is passed by the Court, is required to take prompt steps for deposit of Court fee so that he may be able to give the required security, proceed with the application, and take out the grant within three months from the date of the order for grant.
(3.) IT has further been held in the said Order that in case there is any delay on the part of the petitioner in making payment of Court fee, the Court has power to condone the delay, and enlarge/extend the period for payment of Court fee.;