Biswanath Somadder, J. - (1.) Leave granted to remove the defects as pointed out by the Additional Stamp Reporter in his endorsement dated 4th April, 2019.
(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 an order dated 20th February, 2019, passed by a learned Single Judge in WP 3373 (W) of 2019 (The New Supply Syndicate vs. The State of West Bengal & Ors.). By the impugned order, the learned Single Judge was pleased to direct the writ petition to be heard finally upon exchange of affidavits.;