SAMBUDDHA CHAKRABARTI,J. - (1.) This matter was taken up last on January 31, 2012, when we directed that affidavit-in-opposition to the application being G.A. No.253 of 2012 (wrongly recorded as G.A. No.253 of 2011) to be filed within one week and affidavit-in-reply thereto, if any, was directed to be filed within a week thereafter. The matter was directed to appear on February 14, 2012.
(2.) Today when the matter was taken up, a copy of the order was shown to us from which it appears that there was a typographical mistake in recording the returnable date of this application. By mistake it was recorded that the matter was to appear on February 4, 2012 when the matter was, in fact, directed to appear on February 14, 2012.
(3.) Pursuant to our earlier direction, Mr. Sarkar, learned Senior Advocate appearing for the respondent nos.1 to 4, 8 and 9, has filed their affidavit-in-opposition in Court today. Let such affidavit be kept with the record.;