Dinesh Mehta, J. - (1.) The present application has been filed by the respondent No. 1, inter alia, pointing out that the appellants have not paid proper court fee for which, the interim order dated 11.10.2017 passed by this Court be vacated; and that the appellants be restrained from alienating, transferring or creating any charge upon the land in question.
(2.) Mr. Anil Vyas, learned counsel for the appellants, at the outset, informs that he has filed the requisite/deficit court fee on 18.01.2018.
(3.) On the oral request of Mr. Anil Vyas, the delay, in furnishing the court fee, while exercising powers under Section 149 of the Code of Civil Procedure, is condoned.;