Biswanath Somadder, J. - (1.) 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 an order dated 28th June, 2018, passed by a learned Single Judge in WP 9945 (W) of 2018 (Suresh Kumar Agarwal vs. State of West Bengal & Ors.).;