BISWANATH SOMADDER,J. - (1.) Learned advocate representing the State prays for leave to file fresh affidavit of the respondent no. 3. Such leave is granted. Let the said affidavit be kept on record.
(2.) It is submitted by the learned advocate representing the State respondents that Hrishikesh Mudi, Additional District Magistrate (General), Purulia, is personally present in this Court in terms of the order dated 5th January, 2012. On his behalf, learned advocate for the State tenders unqualified apology for having prepared and filed an affidavit before this Court which was affirmed before an Executive Magistrate of Purulia and not before an Oath Commissioner or a Commissioner of Affidavit of this Court. He further submits that his client, Hrishikesh Mudi, gives an undertaking before this Court that henceforth he shall abide by the practice and procedure of this Court and shall not flout due process of law while representing the interest of the State or even otherwise as a litigant. Learned advocate further submits that his client also undertakes to follow all instructions that may be given to him by the learned advocates representing the State in matters relating to the State's interest.
(3.) The apology tendered on behalf of Hrishikesh Mudi together with his undertakings are accepted by this Court. This Court, however, desires that henceforth he should be extremely careful while representing the interest of the State before the Court.;