JOYMALYA BAGCHI,J. - (1.) There shall be an order in terms of prayer (a) of the Notice of Motion.
(2.) By consent of the parties, the appeal and the application are disposed of as it can be done at this stage.
(3.) This appeal is directed against the judgment and order dated 17th January, 2012 whereby the learned Trial Judge has put the appellant into terms for hearing the application for setting aside the order passed allegedly ex parte against the appellant. The learned Trial Judge has asked the appellant to deposit Rs. 5,00,000/- within specific times.;