Biswanath Somadder, J. - (1.) In Re: CAN 11194 of 2017 Having heard the learned advocates for the parties and upon perusing the instant application seeking addition of parties, we are of the view that the prayer of the applicants is required to be allowed.
(2.) The application, therefore, is disposed of with a direction upon the learned advocate-on-record of the applicants to take steps to amend the cause title of the Memorandum of Appeal and the application for stay in terms of the prayer made in the application. In Re: MAT 1253 of 2017 With CAN 7174 of 2017
(3.) By consent of the parties, the appeal is treated as on day's list and taken up for consideration along with the application for stay.;