Biswanath Somadder, A.C.J. - (1.) Affidavits filed in Court today on behalf of the parties 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 a judgment and order dated 6th September, 2017, passed by a learned Single Judge in W. P. 12218 (W) of 2017 (Manmoy Saha vs. The State of West Bengal & Anr.).;