Amitava Lala, J. - (1.) This application is very short and made under peculiar circumstances.
(2.) In fact, this is an appeal arising out of Chapter -VI Rule 15 of the Original Side Rules of this Court. By making this application, in effect, the petitioner being the plaintiff in the suit challenged an order passed by the Registrar of this Court.
(3.) A little background of the case will help the readers. Initially, an order was passed by a Single Bench of this Court on 19th May, 1999 to the extent that the defendant shall furnish by way of immovable property or any other security to the satisfaction of the Registrar, Original Side of this Court for a sum of Rs, 10,75,000/- within a period of 4 weeks after summer vacation in default there will be decree for the said sum.;