Jyotirmay Bhattacharya, J. - (1.) This appeal will be heard.
(2.) Lower court records need not be called for. Since the respondents are represented by their learned advocate Mr. Manabendra Thakur, service of notice of appeal upon the respondents is dispensed with. The appeal is thus treated ready as regards service of notice of appeal upon the respondents.
(3.) After the appeal was admitted for hearing, when the application for injunction filed by the appellants in connection with this appeal is taken up for hearing, we are requested by the learned counsel appearing for the parties to dispose of the appeal itself on merit by dispensing with the requirement of filing paper book in this appeal. We are also informed by the learned counsel appearing for the parties that all relevant papers, which are necessary for disposal of the appeal, are available before this Court.;