Biswanath Somadder, A.C.J. - (1.) Affidavit of service filed in Court today be taken on record. In re: CAN 6004 of 2018
(2.) Having heard the learned advocates for the parties and upon perusing the instant application and in the facts and circumstances of the instant case, we allow the instant application by granting the applicants' leave to prefer an appeal against the order dated 6th June, 2018, passed by the learned Single Judge in WP 5046 (W) of 2018 (Mrs. Kavita Surana vs. The State of West Bengal & Ors.). The application for leave to appeal is accordingly allowed. In re: CAN 5995 of 2018
(3.) This is an application under section 5 of the Limitation Act.;