- (1.) This matter was dismissed as infructuous on 17th January, 2002. Mr. Kalyan Kumar Bandopadhyay, learned Counsel for the petitioner mentioned this matter subsequently, that this has not become infructuous. Accordingly, the matter is listed as "To be mentioned".
(2.) After hearing Mr. Bandopadhyay, it appears that the matter has not become infructuous. Accordingly, the order dated 17th January, 2002 is hereby recalled, and the matter restored to its original file and number.
(3.) After the order dated 17th January, 2002 is recalled, by consent of Mr. Bandopadhyay, the matter is treated as on day's List and is taken up for hearing. Mr Bandopadhyay has addressed the Court on merit.;