S.K. Mukharjee, J. - (1.) The learned Advocate for the petitioner submits that the deficit Court fees of Rs. 90 h6e been put in on Nov. 14, 2000 under filing No. A 14326. The office is directed to check up and incorporate the same in the present file.
(2.) The present application under Art. 227 of the Constitution of India is directed against the judgment and order dated June 8, 2000, passed by Shri P.S. Banerjee, learned Additional District Judge, First Court at Howrah in Misc. Appeal No. 1 of 1996. The learned Additional District Judge by the order impugned dismissed the appeal as not maintainable and at the same time rejected the prayer of the defendant /petitioner for 'conversion of the memorandum appeal to a revisional application.
(3.) The plaintiff/opposite party, Food Corporation of Fndia, instituted Title Suit No: 107 of 1974 which was subsequently transferred and re-numbered as Title Suit No. 68 of 1975 of the Court of learned Assistant District Judge, second Court at Howrah.;