TAPAN KUMAR DUTT, J. - (1.) THE learned Advocate for the appellants submits that he has filed an application being C.A.N. 11429 of 2013 in view of the fact that the appellant no. 2 has since attained majority. The said learned Advocate also submits that along with such application he has filed a duly executed Vakalatnama on behalf of the appellant no. 2.
(2.) LET it be recorded that the appellant no. 2 has attained majority and the said appellant should now be shown as major. The department shall make the necessary correction in the cause title of the Memorandum of Appeal immediately.
(3.) THIS Court has heard the learned Advocates for the respective parties and has also considered the relevant materials on record.;