Calcutta High Court (Appellete Side)
South Indian Bank Limited vs Smt. Asha Tandon & Ors on 28 August, 2015
Author: Jyotirmay Bhattacharya
Bench: Jyotirmay Bhattacharya
1
28.08.2015. F.A.T. 125 of 2015
dc. with
CAN 2772 of 2015
South Indian Bank Limited
versus
Smt. Asha Tandon & Ors.
Mr. Siddhartha Banerjee,
Mr. Suchayan Banerjee ... For the Appellant/Applicant.
We are informed by Mr. Banerjee, learned advocate
appearing for the appellant/applicant that deficit court fees of
Rs.18,880/- has already been paid by his client on 10th
August, 2015 vide Filing No. A-3067.
The concerned department is thus directed to verify the
same and submit a report before this Court.
Leave is granted to the learned advocate-on-record of the
appellant to rectify the other defects in the memorandum of
appeal as pointed out by the Additional Stamp Reporter
Re: CAN 2772 of 2015 (Injunction)
The appellant/applicant is directed to serve copy of the
application for injunction upon the respondents intimating
that this application will be listed for hearing four weeks hence. Such service should be effected by Registered Post and/or Speed Post with A/D. 2 The appellant/applicant is directed to file affidavit-of- service on the next date of hearing.
(JYOTIRMAY BHATTACHARYA, J.) ( DEBI PROSAD DEY, J. )