- (1.) Heard learned Counsel for the parties to the list.
(2.) In our opinion, keeping in view the facts and circumstances of the case, we need not have to interfere with the impugned order passed by the High Court of Calcutta (Circuit Bench at Port Blair). Accordingly, we reject the civil appeal.
(3.) However, the question of law raised by the appellants in this appeal is kept open to be urged and argued in an appropriate case.;