Biswanath Somadder, J. - (1.) On the prayer of the learned advocate for the appellant/applicant leave granted to cure the defect as reported by the Stamp Reporter. Let the affidavit of service filed in Court today be taken on record. By consent of the parties the appeal is treated as on day's list and taken up for consideration along with application for stay.
(2.) The instant appeal arises out of a judgement and order dated 18th July, 2017, passed by the learned Single Judge in W.P. 7202 (W) of 2017 (Tanmoy Moshat vs. The State of West Bengal & Ors.).
(3.) The appellant before us was the private respondent no.10, before the writ Court.;