Subrata Talukdar, J. - (1.) The Court : Party/parties are represented in the order of their name/names as printed above in the cause title.
(2.) By an earlier order of this Court dated 5th January, 2018, the matter was posted for consideration today.
(3.) Mr. Banerjee, learned Senior Counsel appearing in support of the restoration application being GA No. 3756 of 2017, relies upon the authority of AIR 2008 SC 690 for the proposition that any decision on an issue is binding as a precedent only in so far as facts of that particular case are concerned and, ought not to be readily imputed/read into a context involving different or other facts.;