Biswanath Somadder, J. - (1.) Let the affidavit of service filed in Court today be taken on record. The appeal is treated as on day's list and taken up for consideration along with the application for stay.
(2.) The instant appeal arises out of an order dated 17th May, 2018, passed by a learned Single Judge in W. P. 5092 (W) of 2018 (Ural India Limited & Anr. vs. The State of West Bengal & Ors.).
(3.) A bare perusal of the impugned order reveals that it is purely ad interim in nature and the writ petition has been posted for final hearing upon exchange of affidavits.;