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 order dated 3rd May, 2018, passed by a learned Single Judge in W. P. 4545 (W) of 2015 along with an application, being CAN 2277 of 2018 (Jagadish Sarkar vs. The State of West Bengal & Ors.).;