Citation Codes Equivalent Citations citation codes Case Number Civil Appeal No. 1959 of 1968, decided on April 7, 1978. Attorney(S) R.P Bhatt, Senior Advocate (Girish Chandra, Advocate, with him) for the Appellants; Hardayal Hardy, Senior Advocate (D.R Thadani and A.N Goyal, Advocates, with him) for the Respondents; Sobhagmal Jain, Advocate, for the Intervener (the State of Rajasthan); O.P Rana, Advocate, for the Intervener (State of U.P). Judges Justice S. Murtaza Fazal Ali Justice Jaswant Singh See more information ... Smart Summary Factual and Procedural Background The only information available is that a government notification was amended to fix a maximum fee of Rs 100. No additional factual or procedural details are provided in the excerpt. Legal Issues Presented The opinion addresses a procedural matter and does not frame distinct legal issues. Arguments of the Parties The opinion does not contain a detailed account of the parties' legal arguments. Table of Precedents Cited No precedents were cited in the provided opinion. Court's Reasoning and Analysis The excerpt contains no substantive reasoning or analysis. It merely notes that the relevant notification was amended to prescribe a maximum fee. Holding and Implications NOT SPECIFIED IN THE PROVIDED TEXT No broader legal implications or precedential value can be derived from the limited information provided. Show full summary ... JUDGMENT ORIGINAL PDF To access the original judgment, please Sign In or Subscribe. Chief Commissioner, Delhi And Another v. Delhi Cloth And General Mills Co. Ltd. And Others (Meanwhile the notification had been amended and a maximum fee of Rs 100 fixed.)M/3881.GT