Biswanath Somadder, J. - (1.) The appeal arises out of an order dated 14th November, 2017, passed by a learned Single Judge in W. P. 25720 (W) of 2017 (Taher Alam vs. The State of West Bengal & Ors.).
(2.) The appellant before us was a respondent in the writ proceeding.
(3.) It appears that the learned Single Judge has passed an interim order in terms of prayer (e) of the writ petition which has been directed to continue until further orders. Against this order, the appeal has been preferred.;