ARINDAM SINHA,J. - (1.) This appeal is filed by the writ petitioners against an order passed by the learned First Court on 9th August, 2017. In the order under appeal, the learned First Court has, inter alia, directed the Registrar of Companies, West Bengal to be added as party respondent in the writ petition. The order impugned also carries certain directions meant for the Registrar of Companies, West Bengal.
(2.) The writ petition is pending before the learned First Court.
(3.) One of the grounds on which the appeal is founded is that the learned First Court erred in law in observing, inter alia, that it would be appropriate to add the Registrar of Companies, West Bengal as a party respondent in the writ petition.;