Biswanath Somadder, J. - (1.) Let the affidavits 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 injunction application.
(3.) The instant appeal arises out of an interim order dated 27th March, 2019, passed by a learned Single Judge in W. P. 4900 (W) of 2019 (Shubham Bhuwangiri Goswami vs. Union of India & Ors.).;