DIPANKAR DATTA,J. - (1.) In compliance with the order dated December 15, 2017, the respondent no.10 has filed a supplementary affidavit. Such affidavit shall be retained with the records. It is recorded that all the parties appearing before us have been provided with copies of such supplementary affidavit.
(2.) We have heard learned advocates for the parties at length and are of the view that the appeal deserves to be allowed based on the contents of such supplementary affidavit although, in course of previous hearing, we were minded to dismiss the appeal.
(3.) The facts giving rise to this appeal may be noted first.;