Calcutta High Court (Appellete Side)
Court No. 50 Sudipto Sen vs Bandhan Bank & Ors on 9 February, 2024
FAT-62 of 2022
09.02.2024
Item no.05
Court No. 50 Sudipto Sen
Vs
Bandhan Bank & Ors.
Ld. Advocate Mr. Rajnil Mukherjee appears
for the appellant.
Ld. Counsel for the appellant submits that
there are some defects which will be cured
within a period of one week from date.
Perused the office report dated 08.02.2024.
It transpires from the office report that
following defects are still subsisting as stated
herein below.
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/-.
Since, there is a defect of D.C.F, let the matter be placed before the Hon'ble Bench for necessary Correction.
(Nabanita Ray) Registrar Administration (L&OM)