SAMRAT BISWAS Vs. ISHITA BISWAS

JUDGEMENT

(1.) NONE present even in second round.

(2.) THIS appeal was filed in the month of May, 2010. So far it is going on defects. The defects have so far not been removed. The Court fee was not filed along with appeal. No application for condonation of delay in filing this appeal has been filed. In view of Sections 148 and 149 C.P.C., the appeal becomes incompetent if it is not accompanied by the sufficient Court fees and if delayed payment is there, the permission of the Court is required to be taken. No such application is on the record. Learned counsel's absence shows that he is not desirous to continue with the appeal. In that view of the matter, this appeal is dismissed.