Samapti Chatterjee, J. - (1.) 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.) Mr. Tapas Kr. Kundu, learned Advocate, who usually appears on behalf of the State respondents, is present in Court today. He is requested to appear in this matter on behalf of the State respondents. His appointment be regularised by the office of the learned Legal Remembrancer.;