Sujit Narayan Prasad, J. - (1.) I.A. No.5751 of 2018 in C. Rev. No.85 of 2012 and I.A. No.2270 of 2016 in C. Rev. No.86 of 2012 Mr. Kalyan Roy, learned counsel appearing for the review petitioners prayed to pass appropriate order in these two interlocutory applications since according to him, the relief sought for in these two applications are having significance for proper appreciation of the grounds agitated in the review petitions.
(2.) Learned counsel appearing for the respondent BCCL is fair enough to agree for disposal of the interlocutory applications on their own merit.
(3.) Accordingly, this Court has thought it proper to first deal with the relief sought for in the interlocutory applications before going into the merit of the issue raised in the review petitions.;