Biswanath Somadder, J. - (1.) This matter was adjourned on the last occasion, i.e., on 5th June, 2018, only in order to allow the Registry to place before us all records pertaining to C.O. 16533 (W) of 1989 (Tapas Ranjan Maity vs. State of West Bengal & Ors.). The reason why we wanted to see the same was that the learned advocate for the appellants had candidly submitted on the last day that in the event there was an order of stay in C.O. 16533 (W) of 1989, his clients did not have a case.
(2.) The records placed before us reveal that, in fact, there was an order of stay in respect of the said writ petition (C.O. 16533 (W) of 1989) which was passed on 7th December, 1989, by the Hon'ble Justice N. K. Mitra. As such, keeping in view the stand taken by the learned advocate for the appellants, the appeal and the application for stay are liable to be dismissed and stand accordingly dismissed.;