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 7th August, 2018, passed by a learned Single Judge in W. P. 26658 (W) of 2016 with CAN 5539 of 2018 (Dr. Sudipta Lodh [Shome] vs. Registrar of Co-operative Societies & Ors.).;