TAPABRATA CHAKRABORTY,J. - (1.) In connection with the present writ petition, an application for addition of party, being CAN No. 5250 of 2018, has been filed by Midland Medicare Ltd. and one of its Directors, namely, Kallol Ghosh. It has, inter alia, been stated in the said application that the petitioner entered into an agreement for sale with Anima Dutta and Partha Pratim Das, who are the Directors of the applicant no.1 and such agreement was executed by the petitioner upon acceptance of an amount of Rs. 30,00,000/-, as detailed in the memo of consideration annexed to the said agreement. On the date of execution of the said agreement, a deed of lease for 11 years was also executed in favour of the said Anima Dutta and Partha Pratim Das by the petitioner. Placing reliance upon the said documents, it has been argued that the applicants are necessary parties to the present application.
(2.) Upon perusal of the documents annexed to the said application, I am of the opinion that the presence of the applicants is necessary for adjudication of the present matter and, accordingly, they are added as party respondents to the present writ petition.
(3.) The learned advocate-on-record of the petitioner is granted leave to effect necessary correction in the cause title of the writ petition by impleading the applicants as added respondent nos. 8 and 9 to the instant writ petition.;