DALIP SINGH,J. - (1.) An application No. 10974 dated 11.4.2007 for hearing the review application at an early date is allowed.
(2.) On the request of the learned counsel for the petitioner, the review petition is being heard today for admission.
(3.) The submission of the learned counsel for the petitioner is that the learned Court below committed an error in granting exemption from the Court fees to the respondent-plaintiff which is a cooperative society inasmuch as there is no Notification issued by the Government on record by which any such exemption had been granted.;