Biswanath Somadder, J. - (1.) Let the affidavit-of-service filed in Court today be taken on record.
(2.) In spite of service of notice, the respondent nos. 1 and 2, being the writ petitioners, remain unrepresented even at the time of second call.
(3.) The appeal is treated as on day's list and taken up for consideration along with the application for stay.;