DIPALI MONDAL Vs. GADADHAR NANDI & ORS

JUDGEMENT

(1.) Let the affidavit of service filed in Court today be kept on record. By consent of the parties, the appeal is treated as on day s list and taken up for consideration along with application for appropriate order.

(2.) The instant appeal has been taken out by the private respondent no.9 in the writ proceeding.

(3.) Even a bare perusal of the impugned order dated 14th September, 2017, reveals that the learned Single Judge has merely directed the matter to appear in the combined monthly list of December, 2017, under the heading, Hearing .