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.) The appeal arises out of a judgement and order dated 20th July, 2017, passed by a learned Single Judge, in review. It also appears that the review application was heard by the learned Single Judge pursuant to the liberty granted by the Division Bench of this Court in terms of an order passed in MAT 719 of 2017 with CAN 4721 of 2017. It further appears that the learned Single Judge after considering the respective contentions of the parties, has been pleased to modify the order dated 24th April, 2017, passed in WP 9192 (W) of 2017, to the extent that after 6th June, 2017, there is no interim order against the petitioner nos.2 and 4 and that portion of the order dated 24th April, 2017, remains unaltered. The learned Single Judge has further observed that therefore, the petitioner nos.2 and 4 have no bar to take part in any motion against the Pradhan. The learned Single Judge while disposing of the review, however, extended the time limit as framed in the order dated 24th April, 2017, upon directing the concerned respondent authority to complete the entire exercise within 28th September, 2017.;