Das, J. - (1.) IN all the above matters, the Court of origin was a Court, which, as from the appointed date (August 15, 1947), was situate in East Bengal. The appeals to this Court were disposed of, the applications for leave to appeal to the Privy Council were filed and orders for final admission of the appeals were made before the said date. The paper -books were in course of preparation on the said date and are now ready.
(2.) IN Privy Council Appeal No. 19 of 1944 the amount due on account of paper -book costs was not deposited in time; an office note, dated November 26, 1947, was put up before the Division Court taking Privy Council matters. The Division Court, when the matter was put up before it, felt some doubt as to whether this Court had jurisdiction to make any order. The Court then heard the learned advocates for the parties on November 28, 1947 and December 1, 1947.
(3.) MEANWHILE , an application for the appointment of a guardian -ad -litem of a minor Respondent in Privy Council Appeal No. 8 of 1945 had been directed to be put up before the Division Court taking Privy Council matters and had stood adjourned. This matter was also put up before the Court on November 28, 1947. The self -same question as to the power of this Court to pass orders in this matter was also heard along with the said Privy Council Appeal No. 19 of 1944.;