Biswanath Somadder - (1.) Let the 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 stay.
(3.) The instant appeal arises out of an order dated 12th March, 2019, passed by a learned Single Judge in W. P. 4633 (W) of 2019 (Shiba Prosad Banerjee. vs. The State of West Bengal & Ors.).;