Calcutta High Court (Appellete Side)
Sujoy Roy & Ors vs Uttar Banga Kshetriya Gramin Bank on 24 April, 2017
Author: Mir Dara Sheko
Bench: Mir Dara Sheko
1 IN THE HIGH COURT AT CALCUTTA 24-04-2017 Civil Revisional Jurisdiction Subrata . C.O.No.2040 of 2016 Sujoy Roy & Ors.
-vs-
Uttar Banga Kshetriya Gramin Bank None ...for the petitioners Mr. Amar Singh Ms. Tutul Das ...for the bank Mr Singh assisted by Ms Das appears for the bank. None to represent the petitioners who have filed this revisional application under Article 227 of the Constitution of India assailing an order dated May 12, 2016 passed by learned Debts Recovery Appellate Tribunal, Kolkata (in short "DRAT") in Tender No.13 of 2016 with direction upon the petitioners-appellants to deposit 40 per cent of the amount determined by it within a stipulated period.
Mr Singh by submitting a copy of an order dated July 15, 2016 passed by DRAT in an application being Application No.138 of 2016 in connection with Tender No.13 of 2016 apprised this court that the petitioners- appellants have already complied with the interim order dated May 12, 2016 passed by DRAT. Let the copy of that order be taken on record.
In view of such submission of compliance, the revisional application having become infructuous stands disposed of. Since there was no stay order passed by this court, DRAT is at liberty to proceed with the appeal for its 2 disposal on merit.
No order as to costs.
The department of this court is directed to communicate a copy of this order to DRAT for information.
Certified photostat copy of this order, if applied for, shall be given to the parties.
(Mir Dara Sheko, J)