P.N.Mookerjee, J. - (1.) This Rule must fail on a preliminary ground.
(2.) The Rule is directed against an order of the learned Registrar, Appellate Side, of this Court, acting as the Taxing Officer under Section 5 of the Court-Fees Act, deciding a dispute between the appellant and the Stamp Reporter of this Court as to the amount of court-fees, payable on the memorandum of the present appeal.
(3.) In the view we are taking, it is not necessary to go into the facts of this case in any detail or the merits of the appellant's contention that his memorandum was duly stamped and the Taxing Officer was wrong in demanding further court-fees from him.;