UNION BANK OF INDIA Vs. ABDUL HAQUE

JUDGEMENT

(1.) Heard Mr. A. Nandi, learned counsel appearing for the petitioner, Union Bank of India. Also heard Mr. D. Bhattacharjee, learned G.A. and Mr. S. Das, learned counsel appearing for the respondents.

(2.) This revision petition has been filed to deposit the cheque of Rs.15,000/- Rupees fifteen thousand which was imposed upon the Union Bank of India, as cost. The Court had passed the order to pay cost in the following language:

(3.) The fact arising out of the present revision petition is that the petitioner, the Union Bank of India through its engaged counsel Mr. A. Nandi, had tried to approach Mr. D. Bhattacharjee, learned counsel for the respondents to deliver cheque. However, the cheque could not be delivered to him as according to Mr. Nandi, Mr. Bhattacharjee, learned counsel for respondent had left the Court. Whatever it might be the reason, the cheque could not be delivered to Mr. Bhattacharjee, learned counsel for the respondents. However, Mr. Nandi, had approached Mr. Bhattacharjee, again on 03.08.2018 when Mr. S. Das, junior of Mr. Bhattacharjee had refused to accept the cheque with the remark "as it is provided today i.e. 03.08.2018". It is apparent that the learned counsel who was offered with the cheque had stuck to the order of the Court dated 06.07.2018. After scrutinizing the records, I find the petitioner also filed so many affidavits stating inter alia the grounds set forth in those affidavits.