Ashis Kumar Chakraborty, J. - (1.) At the very outset we may point out that the present advocate-on-record of the applicant in this review application filed his vokalatnama, in the Department, after obtaining "No Objection" from the erstwhile advocate-on-record who represented the applicant in the appeal mentioned hereinafter. Therefore, in view of the deeming provisions contained in the Explanation to sub-rule (2) of Rule (4) under Order III of the Code of Civil Procedure there is no defect in filing of the review application as sought to be pointed out by the Additional Stamp reporter.
(2.) With consent of parties both the review application, R.V.W. 2 of 2018 and the stay application CAN 52 of 2018 are taken up for hearing. The respondent no. 7 in the appeal, being MAT No. 617 of 2017 (Sri Sanjay Kumar Gupta & Ors. vs. Howrah Municipal Corporation & Ors) has prayed for review of the judgment and order dated November 24, 2017 passed by this Division Bench.
(3.) The subject matter of challenge in the above appeal was the judgment and order dated March 23, 2017 passed by a learned Single Judge of this Court in W.P. No. 1291(W) of 2016 with CAN 3597 of 2016 (hereinafter referred to as "the said writ petition") thereby, dismissing the said writ petition filed by the present opposite party nos. 1 to 31 holding the same to be devoid of any merit.;