Calcutta High Court (Appellete Side)
Sudipto Sen vs Bandhan Bank & Ors on 20 May, 2022
S/L 6 20.05.2022Court. No. 50
NKB FAT 62 of 2022 Sudipto Sen VS Bandhan Bank & Ors.
Mr. Rajnil Mukherjee ....for the appellant.
Seen the office report dated 19.05.2022. It appears from the office report that as per Stamp Reporter's report dated 24.03.2022, the following defects still persist in the instant appeal, namely -
1) The instant appeal is directed against an order dismissing of a Misc. Case arising out of an application under Section 34 of the Arbitration and Conciliation Act. Instant appeal is thus wrongly classified and instituted as 'FAT' instead of 'FMAT'.
2) Proper Court fees being Rs.500/-, the instant appeal is preferred with Court fees of Rs.80/- only, leaving a deficit of Rs.420/-.
In view of the above, Ld. Advocate for the appellant- on-record is requested to take necessary steps to cure the defects as mentioned in the office report dated 19.05.2022 within a period of two weeks from this date of reopening of the Hon'ble Court after the ensuing Summer Vacation, 2022.
If the abovementioned defects are cured within the stipulated period of time, office is directed to proceed in accordance with law.
If the abovementioned defects are not removed within the time framed, office is directed to place the matter before this Lawazima Court after three weeks from the date of reopening of the Hon'ble Court after the ensuing Summer Vacation, 2022.
(Umesh Singh) Registrar Administration (L & OM)