Subhro Kamal Mukherjee, J. - (1.) Affidavit-of-service filed in court today is to be kept with the record. None appears to oppose this application.
(2.) As prayed for by the learned advocate, appearing for the petitioner, leave is granted to the learned advocate for the petitioner to convert this application under section 115 of the Code of Civil procedure into an application under Article 227 of the Constitution of India, direct the learned advocate for the petitioner to correct the valuation statement in the preamble of this application.
(3.) I am informed by the learned advocate, for the petitioner, that the deficit court fees have been put in on March 12, 2003 under filing no. A- 3260.;