Jyotirmay Bhattacharya, J. - (1.) We are informed by Mr. Chaturbedi, learned advocate of the appellant, that the deficit court fees of Rs.170/- has been put in on 6th December, 2016 vide filing no. A-20552.
(2.) The concerned department is, thus, directed to verify the same.
(3.) Leave is granted to the learned advocate-on-record of the appellant to correct the cause title of the memorandum of appeal for describing the respondent no. 3 appropriately as he is still a minor.;