R.K.MERATHIA, J. - (1.) HEARD the parties.
(2.) THE only grievance of the petitioner is that his two bills amounting to Rs. 24,650/ and 9,775/ -, submitted as far back as in the year 2001, have not been paid inspite of his representation made to the concerned Secretary through the Advocate Generals Office. Learned State counsel submits that the matter will be looked into.
(3.) IT is unfortunate that the petitioner, an Advocate of this Court had to file this writ petition for payment of his professional fees, for which he submitted bills as far back as in the year, 2001. If there was any dispute regarding them, the same should have been informed to the petitioner along with admitted payment.;