Biswanath Somadder, J. - (1.) In Re: CAN 2425 of 2019 Having heard the learned advocates for the parties and upon perusing the instant application and taking into consideration the facts and circumstances of the instant case, we allow the instant application by granting leave to those applicants who are parties in respect of a civil suit, being Title Suit no.67 of 2016, pending before the learned Civil Judge (Junior Division), 2nd Court at Sealdah for the purpose of preferring an appeal against the judgment and order dated 15th February, 2019, passed by a learned Single Judge in two writ petitions, being W. P. 1821 (W) of 2019 and W. P. 3084 (W) of 2019. So far as the other applicants are concerned, we refuse to grant leave to them for the purpose of preferring the appeal. The application is accordingly allowed. In Re: MAT 289 of 2019 with CAN 2426 of 2019
(2.) Let the affidavits filed in Court today by the parties be taken on record.
(3.) By consent of the parties, the appeal is treated as on day's list and taken up for consideration along with application for stay.;