PROTIK PRAKASH BANERJEE,J. - (1.) The matter has appeared as "To Be Mentioned" at the instance of the respondent nos. 3 and 4. This was mentioned on notice to the writ petitioners. Mr. Sengupta shall cause his learned advocate on record Mr. Panja to make a copy of the notice showing endorsement of receipt by the writ petitioners' learned advocate/the office of the said learned advocate and file the original receipted copy in course of today.
(2.) Despite such service and appearance of the matter in the list none has appeared to oppose the prayer of Mr. Sengupta for vacating or variation of the interim order passed by me on May 2, 2018. The said interim order was passed ex parte on a recording that despite service none had appeared for the respondents.
(3.) While Mr. Sengupta's client has not made any application for vacating the interim order nor have his clients affirmed any affidavit intended to be used in opposition to the writ petition within the time I had fixed, the submissions made from the Bar by Mr. Sengupta and the documents which he has shown on instructions from his clients constitute allegations of suppression of material facts and false allegations as to other facts made on oath by the writ petitioners in order to obtain a favourable order.;