Jyotirmay Bhattacharya, J. - (1.) This appeal will be heard. Lower court's record need not be called for.
(2.) Since the respondent is represented by his lawyer, Mr. Sourav Sen, service of notice of appeal upon the respondent is dispensed with.
(3.) The appeal, thus, be treated ready as regards service. After the appeal was admitted, when we are considering the appellants' application for stay filed in connection with the appeal, we were requested by the learned counsel appearing for the parties to dispose of the appeal itself on merit on the basis of the papers available before us.;