Calcutta High Court (Appellete Side)
Parimal Biswas vs Tanu Sharma Chattrjee & Ors on 19 June, 2018
Author: Patherya
Bench: Patherya
1
06/2018 F.A.T. 350 of 2017
BD. with
CAN 6108 of 2017
Parimal Biswas
-vs-
Tanu Sharma Chattrjee & Ors.
Mr. Goutam Chakraborty
Mr. Pulak Roy
... for the Appellant.
Mr. Mrinmoy Bhattacharya
... for the respondents.
Perused the revised report of the Additional Stamp reporter dated 18th June, 2018. In the said report it has been pointed out although deficit court fees of Rs. 740/- has already been paid but it is beyond the period of limitation. The appellant/defendant seeks an adjournment of the matter for filing an application for condonation of delay in depositing such deficit court fees and acceptance thereof.
Let such application be filed within a week. Matter to appear in the list after a week.
Certified copy of this order, if applied for, be given to the parties on priority basis.
(Patherya, J.) (Biswajit Basu, J.)