Asok Kumar Ganguly, J. - (1.) This appeal has been filed by the Directorate of Drugs Control, Government of West Bengal and Dr. Sajal Kr.Roychowdhury challenging the order dated 22nd July, 2005 passed in Writ Petition No.1510 of 2005 by a learned Judge of the Writ Court. The Court has heard the Counsel for the parties at length and as such with the consent of parties the appeal is treated on the day's list and both the appeal and the stay petition are disposed of by this judgment.
(2.) By the impugned order the learned Judge of the Writ Court has virtually stayed operation of the order of suspension dated 11th July, 2005 by which the licence, issued in favour of the respondents/writ petitioner, has been suspended. The learned Judge has issued an interim order in terms of prayers 'h' & 'j' of the writ petition. The prayers 'h' & 'j' of the writ petition are as follows: "h) A further interim order of injunction restraining the respondents and each of them either by themselves or through their men, servants, agents, subordinators, from interfering with running of the said Blood Bank, in any manner whatsoever. j) Stay of operation of the order 11th July, 2005, being Annexure P-11, herein;".
(3.) The writ petition has been kept pending.;