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 injunction.
(3.) The instant appeal arises out of an order dated 30th July, 2018, passed by a learned Single Judge in WP 26177 (W) of 2017 (Sajeda Begum vs. The State of West Bengal & Ors).;