- (1.) Leave granted.
(2.) Appellant appeared in-person. The respondent, despite service did not appear. This Court, vide order dated 16.09.2019, appointed Mr. Rana Mukherjee, learned senior counsel, as amicus curiae on behalf of the respondent.
(3.) We have heard the appellant appearing in-person as well as Mr. Rana Mukherjee, learned amicus curiae on behalf of the respondent.;