- (1.) D. S. Sinha, J. Heard Shri S. K. Lakhtakia, learned counsel appearing for the appellants and Shri Pankaj Mittal, learned counsel representing the respon dent No. 1.
(2.) INSTANT appeal was presented on 17th April, 1998 alongwith an application praying for six months' time for paying the required Court-fees. According to the report of the Stamp Reporter dated 15th April, 1998, the Court-fees paid on the appeal is defi cient by a sum of Rs. 56,802. 50 Paise. Obviously, more than six months, to be precise, about ten months, have elapsed. But the deficiency in Court-fees has not been made good.
(3.) THE only ground for not paying the Court-fees and praying for further time which is discernible from the averments made in paragraph 1 of the application is that: "the appellants area poor man and has not been enable to raise funds for paying the Court fees which is considerably very high. " The ground is wholly vague, and does not disclose any exceptional cir cumstance on account of which the appel lants were or are unable to pay the Court-fees. Material facts and particular in sup port of the ground are sadly lacking.;