Biswanath Somadder, J. - (1.) This is an application for addition of party.
(2.) Having heard the learned advocates for the parties and upon perusing the instant application, we are of the view that the proposed respondent is required to be added as necessary and proper party to the present appeal. The application for addition of party is accordingly allowed. In Re: MAT 1235 of 2018 with CAN 10380 of 2018
(3.) By consent of the parties, the appeal is treated as on day's list and taken up for consideration along with the application for stay.;