PINAKI CHANDRA GHOSE,J. - (1.) In the earlier order, which has been passed in this matter, it appears that the appeal was filed with deficit court-fees. It is further recorded that the deficit court-fees have been put in out of time and liberty was granted to the appellant to take out an application for acceptance of deficit court-fees put in out of time upon condonation of delay.
(2.) Accordingly, an application was filed before the Court and on that application, on 23rd November, 2011, we have passed an order that the decretal amount should be deposited in cash with the Registrar General within a period of two weeks from date. This Court further held that the whole appeal should stand dismissed if the decretal amount is not paid within the stipulated time. Only to correct the said portion of the order, this application has been filed.
(3.) It appears to us that a wrong has been committed by us giving direction to deposit the decretal amount equaling the same with the deficit court-fees. Hence, we delete the said part from our earlier order.;