Biswanath Somadder - (1.) None appears in support of the instant appeal even at the time of second call.
(2.) Perusing the papers, it appears that the present appeal has been preferred against an order dated 2nd April, 2019, passed by a learned Single Judge in W. P. 7166 (W) 2019 (Arjun Singh vs. The State of West Bengal & Ors.).
(3.) By the impugned order the learned Single Judge - while refusing to pass any interim order as prayed for by the writ petitioner - directed the matter to be heard finally upon exchange of affidavits.;