Biswanath Somadder, J. - (1.) When the appeal and the application for stay are taken up for consideration, learned advocate appearing on behalf of the respondents/writ petitioners submits that he shall deposit the deficit court fees in terms of our order dated 8th August, 2017, either in course of this day or latest, by tomorrow.
(2.) We make it clear that in the event, deficit court fees are not deposited in the department latest by tomorrow, the writ petition shall stand dismissed in respect of writ petitioner nos. 2 to 218 and the impugned order and judgement dated 1st March, 2016 passed by the learned Single Judge shall only have effect in respect of writ petitioner no.1 , i.e., Subrata Basu.
(3.) By consent of the parties the appeal is treated as on days list and taken up for consideration along with application for stay.;