TAPABRATA CHAKRABORTY,J. - (1.) Affidavit-of-service filed by the petitioner be kept on record.
(2.) Mr. Basu, learned advocate, assisted by Mr. Patra, appearing for the applicants in C.A.N 4991 of 2018 filed in connection with the writ petition submits that the applicants are necessary parties and their presence is required for adjudication of the writ petition and prays for addition as party respondents.
(3.) Such prayer is considered and allowed upon treating the said application as on the day's list. The application is, accordingly, disposed of.;