ARINDAM SINHA,J. - (1.) The Court: Mr.Chatterjee, learned senior Advocate appears and mentions on behalf of the applicant in C.A.no.214 of 2017 seeking leave to file supplementary affidavit. He submits, this has been necessitated by reason of the application for withdrawal of some applications earlier made on which orders had been passed.
(2.) Such leave is granted. The parties, who require in writing copies of the supplementary affidavit from Mr. Chatterjee's learned Advocate-on-Record, shall be served.
(3.) Affidavit-in-opposition, if to be used, be filed by 11th May, 2017; reply, if any, be filed by 18th May, 2017 and this application will be listed on 6th June, 2017. In Re : CA 212 of 2017;