K.J. Sengupta, P. Mandal, JJ. - (1.) As prayed for, leave is granted to file power in course of day after tomorrow; failing which his appearance will be denoted.
(2.) Mr. Dutt, appearing for the Respondents submits that he does not want to file any affidavit -in -opposition in this matter. Hence, we decide the matter finally today.
(3.) We have heard Mr. De and Mr. Dutt and we have also gone through the impugned order. Learned Tribunal on 15th June, 2007 passed an order on the original application, being O.A. 54 of 2006. The applicant before us immediately thereafter made a miscellaneous application, being M.A. 472 of 2007, for recalling of the aforesaid order together with a prayer for condonation of delay.;