Biswanath Somadder, J. - (1.) In view of the explanation provided in paragraphs 43 of the application for stay, the defect, as pointed out by the Additional Stamp Reported in his order dated 18th September, 2018, shall be deemed to have been removed.
(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 26th July, 2018, passed by a learned Single Judge in WP 12607 (W) of 2018 with CAN 5272 of 2018 (Amitava Ghose vs. The State of West Bengal & Ors.). By the impugned order, the learned Single Judge refused to pass any interim order interfering with the election and directed the writ petition to be heard upon exchange of affidavits.;