Jyotirmay Bhattacharya, A.C.J. - (1.) This is a defective appeal. Defect is notified in the report of the Stamp Reporter. Leave is granted to the learned advocate-onrecord of the appellants to rectify the defect in the memorandum of appeal in the light of the report of the Stamp Reporter.
(2.) This appeal will be heard.
(3.) Lower court records need not be called for. Since the respondents are represented by their learned advocate Mr. Srikrishna Samanta, 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.;