Samapti Chatterjee, J. - (1.) In re : C.A.N. 2580 of 2017 in W.P. 28368(W) of 2014 and C.A.N. 6070 of 2013 in W.P. 17949(W) of 2012.
(2.) After hearing Mr. Chakraborty, learned Advocate, the application being C.A.N. 2580 of 2017 in W.P. 28368(W) of 2014 and C.A.N. 6070 of 2013 in W.P. 17949(W) of 2012 for addition of party are allowed.
(3.) Heard Mr. Dhar, learned senior Advocate appearing for the petitioner in W.P. 5024(W) of 2013 and Mr. Roy, learned Advocate appearing for the petitioner in W.P. 17949(W) of 2012.;