SAMAPTI CHATTERJEE,J. - (1.) The affidavit of service filed by the learned Advocate for the petitioner in Court today be kept on record.
(2.) Despite service of notice, none appears on behalf of the respondents. No adjournment has been sought for.
(3.) Ms. Dipali Halder, learned Advocate, who usually appears on behalf of the State respondents, is present in Court today. She is requested to appear in this matter on behalf of the State respondents. Her appointment be regularised by the office of the learned Legal Remembrancer.;