Amitav K. Gupta, J. - (1.) Learned counsel seeks permission to carry out necessary correction in para no.1 of I.A. No.8007 of 2017 as the awarded compensation has been wrongly mentioned as Rs.4,70,000/ in place of Rs.7,60,000/.
(2.) Permission is accorded.
(3.) Learned counsel Mr. Nikhil Ranjan submits that he shall file Vakalatnama on behalf of respondentclaimant nos.1 to 5.;