- (1.) It appears that there has been mistake in the prayer (a) and also the undertakings given therein. Leave granted to rectify the same. Subject to the aforesaid correction in course of today the following order is passed.
(2.) There will be an order in terms of prayer (a) of the Notice of Motion. In default of rectifying the prayer as above in course of today this application will stand dismissed. If the correction is incorporated suitably then the following order will be effective.
(3.) It appears from the impugned judgment and order that Mr. Sen, learned Sr. Advocate appeared before the learned Trial Judge and it seems to us his submission was entertained by the learned Trial Judge. He complains that his Advocate on record has not been served with any copy of the petition, notice of motion and memorandum of appeal.;