Basu House Private Limited vs Indian Overseas Bank
2023 Latest Caselaw 947 Cal/2

   ORDER                                                          OD-1

                                APDT/5/2023
                                    WITH
                                 CS/44/2013
                              IA NO: GA/1/2023
                  IN THE HIGH COURT AT CALCUTTA
                   CIVIL APPELLATE JURISDICTION
                           ORIGINAL SIDE


                    BASU HOUSE PRIVATE LIMITED
                             VERSUS
                      INDIAN OVERSEAS BANK

  BEFORE:
  THE HON'BLE JUSTICE HARISH TANDON
  THE HON'BLE JUSTICE PRASENJIT BISWAS
   Date : 13th April, 2023.
                                                             APPEARANCE:
                                         Mr. Shyamal Chakraborty, Advocate
                                                Mr. Gaurav Kumar, Advocate
                                       Mrs. Shefalika Bhattacharya, Advocate
                                                        ...... for the appellant

                                            Mr. Debdut Mukherjee, Advocate
                                                       ...for the respondent

The Court:- The impugned order would reveal that the suit was

dismissed and an appeal against the aforesaid judgment/order has been

preferred. There is no ascertainment and/or determination of the court

fees leviable upon the memorandum of appeal. An explanation is offered

by the concerned Stamp Reporter that the memorandum of appeal was

not placed before him from the Central Filing Section and, therefore, the

determination could not be made.

Be that as it may, we direct the appellant to put in the deficit court

fees within a week from date.

List the matter after a week.

(HARISH TANDON, J.)

(PRASENJIT BISWAS, J.)

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