SAMAPTI CHATTERJEE,J. - (1.) Let affidavit-of-service filed by the learned Counsel for the petitioner in Court today be kept on record.
(2.) Despite service of notice no one appears on behalf of the State respondents and no adjournment is sought for.
(3.) Ms. Monika Pandit, learned Advocate who usually appears on behalf of the State and who is present in court is directed to appear in this matter.;