(1.) Heard Mr. A. Biswas, learned counsel, appearing for the appellant. None appears for the respondent, although the respondent is represented by learned counsel whose names are also shown in the cause list.
(2.) It appears that earlier notice was issued prior to admission of this appeal and records of the learned courts below were also called for. Records have been received and on due service of notice the respondent has also appeared.
(3.) This second appeal is yet to be admitted.