Biswanath Somadder, J. - (1.) Let the 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 instant appeal arises out of a judgment and order dated 6th August, 2018, passed by a learned Single Judge in W. P. 13499 (W) of 2018 (Probir Saha Vs. The State of West Bengal & Ors.).;