SHAMPA SARKAR,J. - (1.) This is a second call but in spite of repeated calls, none appears on behalf of any of the respondents.
(2.) It appears that on an earlier occasion, when this matter was taken up for hearing, Mr. Biswas, the learned Advocate, who appeared for the petitioner was directed to serve a notice together with the earlier order dated July 17, 2018 upon the learned Advocates appearing on behalf of the respondents.
(3.) Today he files a copy of the notice, which was duly served upon the learned Advocate appearing for the State respondents. Let such notice be kept on record.;