Biswanath Somadder, A.C.J. - (1.) Leave granted to the learned advocate-on-record of the appellants to correct certain mistakes that have crept inadvertently in the cause-title as printed in the Memorandum of Appeal with regard to description of the respondent no. 2.
(2.) By consent of the parties, the appeal is treated as on day's list and taken up for consideration along with the connected application.
(3.) The instant appeal arises out of a judgment and order dated 18th December, 2018, passed by a learned Single Judge in W. P. 24577 (W) 2018 (Prithvi Ferro Alloys Pvt. Ltd & Ors. vs. Bank of Baroda & Ors.). By the impugned judgment and order, the writ petition was dismissed by the learned Single Judge for such reasons as stated therein.;