- (1.) The appellant was directed to give notice to the learned Deputy Govt. Advocate, Shri B. S. Bhati, Deputy Govt. Advocate is present and he accepts notice.
(2.) Heard the learned counsel for the parties.
(3.) This appeal raises a short question about the time at which the court-fee is to be paid on grant of probate. Learned District Judge has held that court-fee payable on probate should be paid along with application for probate itself. Aggrieved, appellant has come to this Court.;