SANJIB BANERJEE,J. - (1.) The appeal is directed against an order dated March 08, 2018 by which a writ petition has been allowed despite the respondents not being represented.
(2.) At the outset it must be recorded that this High Court has not been functioning since or about the middle of February, 2018 on account of resolutions adopted by the three wings of the Bar, inter alia, on account of dearth of Judges in this Court. The impasse continues. Stray matters are being taken up upon litigants appearing in person.
(3.) There is no doubt, however, that the respondent-writ petitioner effected service on the appellants herein prior to moving the petition on March 08, 2018. The Court was satisfied as to service. It is possible that because of the present unfortunate situation, the appellants herein could not be represented before the first Court.;