RUPA AND CO. LIMITED Vs. FIRHAD HAKIM

JUDGEMENT

(1.) Leave granted.

(2.) Heard Shri Nalin Kohli, learned Senior Counsel for the appellants, Ms. Madhumita Bhattacharjee, learned counsel for respondent No.7 and Shri Kartikeya Bhatt, learned counsel appearing for the officers of the West Bengal Housing Infrastructure Development Corporation Limited (for short, 'HIDCO').

(3.) At the outset, Ms. Bhattacharjee submits that the Chief Secretary, West Bengal has since changed and cause title may be amended accordingly.