Biswanath Somadder, J. - (1.) Re: CAN 4179 of 2017 (Application for Leave to prefer an appeal) Let the affidavit-of-service filed in Court today be taken on record.
(2.) Having heard the learned advocates for the parties and upon perusing the instant application and considering the facts and circumstances of the instant case, leave granted to the applicant to prefer an appeal against the judgment and order dated 4th April, 2017, passed by the learned Single Judge in W. P. 9759 (W) of 2017.
(3.) The application is accordingly allowed. Re: MAT 629 of 2017 with CAN 4181 of 2017;