Biswanath Somadder, J. - (1.) Affidavit of service filed in Court today be taken on record.
(2.) 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.
(3.) The appeal arises out of a judgment and order dated 28th March, 2017, rendered by the learned Single Judge in WP 24579 (W) of 2015 (Ramtanu Das vs. Kolkata Municipal Corporation & Ors.).;