ANIRUDDHA BOSE,J. - (1.) On the prayer of Mr. Bandyopadhyay learned Senior Counsel, leave is given to the petitioners to move this application without complying with requirement to serve upon all the respondents copies of the petition 48 hours in advance. Compliance of Rule 26 of the Writ Rules is dispensed with.
(2.) Service however has actually been effected upon learned advocate-on-record of the State. Service has been effected upon respondent nos.1 to 6. Respondent no.7 is a practising advocate of this Court. He has been impleaded as respondent no.7 in this case, since he has lodged a complaint against the petitioner, as it appears from the petition.
(3.) Learned Counsel appearing on behalf of respondent no.7 however submits that he has lodged such complaint on behalf of his client. Let the name of the client of respondent no.7 be disclosed to the learned Advocate-on-record of the petitioners. Upon such disclosure, the name of the respondent no.7 shall be struck off from the array of respondents and his client shall be added as a party respondent.;