PROTIK PRAKASH BANERJEE,J. - (1.) The application for vacating the interim order being CAN 3442 of 2018 is before me today along with the main writ petition.
(2.) Today is the second date when the applicant for vacating the interim order has not appeared in support of his application.
(3.) On June 21, 2018 I had shown mercy to the said applicant who is the 5th respondent in the writ petition by granting him leave to file a supplementary affidavit to cure the defects in the application being CAN 3442 of 2018 for vacating the interim order instead of dismissing it for the same. The time was extended to June 27, 2018 but this was not filed. However, in my order dated June 21, 2018 I had indicated how the application for vacating the interim order could have been corrected, which was not part of my duty as I have held in my subsequent order dated July 4, 2018 at which time I, therefore, recalled that part of my order dated June 21, 2018 pertaining to the said application being CAN 3442 of 2018.;