Biswanath Somadder, J. - (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 has been preferred in respect of an order dated 17th September, 2018, passed by a learned Single Judge in W. P. 10512 (W) of 2018 (Bihar State Power (Holding) Co. Ltd. Vs. West Bengal State Micro Small Enterprises Facilitation Council & Anr.). By the impugned order, the writ petition stood dismissed for reasons stated therein.;