Biswanath Somadder, J. - (1.) By consent of the parties, the appeal is treated as on day's list and taken up for consideration along with the application for stay.
(2.) Affidavit of service filed in Court today be taken on record.
(3.) This appeal arises out of an order dated 28th July, 2017, passed by a learned Single Judge in WP 12828 (W) of 2017 (Nazrul Islam vs. The State of West Bengal & Ors.) which reads as follows: "Leave is granted to the petitioner to file supplementary affidavit. Let supplementary affidavit filed in Court today be kept on record. Let affidavit-in-opposition and affidavit-in-reply filed on behalf of the respective parties be kept on record. Interim order already passed is extended until further order. Let the matter appear in the Combined Monthly List of September, 2017.";