Biswanath Somadder, J. - (1.) Affidavit of service filed in court today be kept on record.
(2.) Heard the learned advocates appearing on behalf of the parties.
(3.) Upon consideration of the prayer made by the learned advocate for the petitioner, leave is granted to correct the names of the opposite party nos. 1 and 2, which have been incorrectly stated, due to inadvertence.;