JYOTIRMAY BHATTACHARYA, J. - (1.) We are informed by Mr. Guha Thakurata, learned advocate appearing for the appellants that the deficit court fees of Rs. 10/- has already been put in by the appellants.
(2.) The learned advocate of the appellants is directed to supply the filing number and the date on which such deficit court fees was submitted to the concerned officer in course of the day.
(3.) At the time when we were considering the appellants' prayer for extension of interim order, we were invited by the learned counsel appearing for the parties to dispose of the appeal itself on merit.;