Biswanath Somadder, J. - (1.) Let the affidavit-of-service filed in Court today be taken on record.
(2.) In spite of service of notice, the respondent no. 6 remains unrepresented even at the time of second call.
(3.) By consent of the parties present in Court, the appeal is treated as on day's list and taken up for consideration along with the application for stay.;