Biswanath Somadder, J. - (1.) Let the affidavit of service filed in Court today be kept 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 instant appeal arises out of an order dated 23rd November, 2017, passed by a learned Single Judge in W.P. 28304 (W) of 2017 (Kaijar Hossain Vs. The State of West Bengal & Ors.).;