Biswanath Somadder, J. - (1.) The observation made in our order dated 7th July, 2017, is required to be reproduced hereinbelow: "The orders reveal that even on 5th June, 2017, none appeared to prosecute the matter on behalf of the applicant/ appellant. Today also, the applicant/appellant remains unrepresented even at the time of second call, although the learned advocate representing the State is present. As a last opportunity, we adjourn the matter till day after tomorrow (19.7.2017). If no one turns up on the next date, this Court will have no option but to pass appropriate orders in the absence of the applicant/appellant."
(2.) Even today, at the time of second call, none appears on behalf of the applicant/appellant.
(3.) The appeal arises out of a judgment and order dated 4th April, 2017, passed by the learned Single Judge in WP 7514 (W) of 2017 (Probal Kumar Basu vs. The State of West Bengal & Ors.). The appellant before us was the writ petitioner.;