Biswanath Somadder, J. - (1.) Let the affidavit-of-service filed in Court today be taken on record.
(2.) 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 in respect of an order dated 18th January, 2019, passed by a learned Single Judge in W. P. 24824 (W) of 2018 (Sahida Bibi @ Sahida Banu vs. The WBSEDCL & Ors.).;