SHYAMAL CHANDRA DEY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Although, this matter was heard on 4/1/2024 and an order was passed, yet while tallying the records since, the original affidavit-in-opposition was not found in the file, the matter has come up under the heading "to be mentioned".

(2.) Today, the learned advocate appearing for the respondents files the original affidavit-in-opposition on behalf of the respondent nos. 3 to 5 before this Court. Let the same be retained with the record.

(3.) In view of the aforesaid, the unsigned order dtd. 4/1/2023 is recalled and the matter is accordingly heard afresh.