Biswanath Somadder, A.C.J. - (1.) 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.
(2.) The instant appeal arises out of a judgement and order dated 19th December, 2018, passed by a learned Single Judge in WP 23830 (W) of 2018 (Sri Biplab Kumar Banerjee vs. State Bank of India & Ors.). By the impugned judgment and order, the learned Single Judge was pleased to dispose of the writ petition with certain directions.
(3.) The instant appeal has been preferred by the writ petitioner.;