S. B. Sinha, J. - (1.) Delay condoned.
(2.) Leave granted.
(3.) This appeal is directed against a judgment and order dated 30th September, 2005 passed by a learned Single Judge of Calcutta High Court in C.O. No. 347 of 2005 whereby and whereunder the revision application filed by Respondent No. 1 herein from a judgment and order dated 26th August, 2005 was allowed.;