Arijit Banerjee, J. - (1.) In view of our order in MAT 44 of 2018, no further order need be passed in this appeal with the rider that the order impugned in this appeal need not be executed/implemented nor any action needs to be taken on the basis of the said order.
(2.) The appeal and the stay application are accordingly, disposed of.
(3.) Urgent Photostat certified copy of this order, if applied for, be supplied to the Learned advocates for the parties immediately.;