Biswanath Somadder, J. - (1.) Having heard the learned advocate representing the appellant/applicant and upon perusing the matter, we are of the view that in the facts and circumstances of the instant case, the appeal together with the application for stay can be disposed of with liberty to the appellant/appellant to approach the concerned learned Registrar for the purpose of withdrawal of the amount deposited in Court pursuant to the order dated 11th December, 1984, passed in CR 5909 (W) of 1983.
(2.) The appeal and the application for stay stand disposed of accordingly. Urgent photostat certified copy of this order, if applied for, be given to the parties. I agree. (Arindam Mukherjee, J.);