Debangsu Basak, J. - (1.) This is an application made by the respondent no. 4 praying for vacating the interim order dated August 3, 2017 and September 14, 2017.
(2.) In view of the nature of relief sought for in this application, it would be appropriate to take up the main writ petition for consideration. Re: CAN No. 12139 of 2017.
(3.) This is an application made by the petitioner for extension of two interim orders granted.;