Ashim Kumar Banerjee, J. - (1.) Preface. The doctrine of "audi alteram partem" would obligate the court of law to hear all concerned unless there is strong reason not to hear some one.
(2.) The justice not only to be done but also seen to be done.
(3.) These two fragrances, if combined together, would help to grow one of the sweetest flowers that the field of law would ever produce.;