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 an order dated 5th January, 2018, passed by a learned Single Judge in WP 26233 (W) of 2017 (Sudin Mukherjee vs. State of West Bengal & Ors.).;