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Bombay High Court: Each Petitioner Must Pay Court Fee Where Causes of Action are Separate - (26 Aug 2026)

CIVIL

Bombay High Court held that joint writ petitions under Articles 226 or 227 require court fees to be paid by each petitioner where causes of action are individual. A single court fee is sufficient only when all petitioners share a common or identical cause of action.

Tags : PETITIONERS; COURT FEES; CAUSE OF ACTION  

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