Biswanath Somadder, J. - (1.) Leave granted for effecting certain minor corrections in the Memorandum of Appeal and the connected applications within the course of this day.
(2.) Let the affidavit of service filed in Court today be taken on record.
(3.) Perusing the same, it appears that a statement has been made therein that service upon the respondent no.1 has not been completed, However, the affidavit of service was affirmed on 7th February, 2018. Now, since the respondent no.1 is before us, service shall be deemed to have been duly effected. The private respondent nos.7, 8, 9 and 10 have also been served by way of personal service.;